Jharkhand High Court
Commissioner Of Income Tax vs Smt.Sushila Munjani on 17 December, 2012
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI Tax Appeal No. 70 of 2008 With I.A. No. 2094 of 2012 Commissioner of Income Tax, Patna .... .... Appellant Versus Sushila Munjani .... .... .... Respondent CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE JAYA ROY For the Appellant : Mr. Deepal Roshan, Advocate For the Respondent :
th Order No. 18 Dated, 17 December, 2012 Heard learned counsel for the parties on the I.A. No. 2094 of 2012.
The counsel for the appellant submitted that the assessee has died and prayed for substitution of his legal representative. The sole respondent left behind her only one legal heir.
Learned counsel has put in appearance on behalf of legal representative and has no objection in impleading Ms. Salima Kunzni as party respondent in this appeal. Therefore, I.A. No. 2094 of 2012 is allowed.
Ms. Salima Kunzni is added as party respondent as legal heir of respondent no.1.
Necessary correction may be made in the original file itself.
Copy of the order be given to the counsel for the newly added party.
(Prakash Tatia, C. J.) (Jaya Roy , J.) SI/Anit