Allahabad High Court
Commissioner Of Income Tax Exemption ... vs Moradabad Development Authority ... on 9 February, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- INCOME TAX APPEAL No. - 47 of 2018 Appellant :- Commissioner Of Income Tax Exemption Gomti Nagar Lucknow Respondent :- Moradabad Development Authority Moradabad U.P. Counsel for Appellant :- Manish Misra,Mamish Mishra Counsel for Respondent :- Piyush Kaushik,Shireesh Kumar Hon'ble Mrs. Sangeeta Chandra,J.
Hon'ble Mohd. Faiz Alam Khan,J.
Shri Shireesh Kumar, learned counsel appears for the respondent and has pointed out that he has only been engaged as local counsel as per Rule of the Court, while Shri Piyush Kaushik, who was Standing Counsel for the Moradabad Development Authority, has informed him telephonically that he is not representing the Moradabad Development Authority in this case.
Therefore, Shri Shireesh Kumar says that he also cannot appear for the respondent.
Issue notice to the respondent.
The appellant shall take steps both ways and file an affidavit of service within three weeks.
List this matter on 07.03.2022. By which date, pleadings be exchanged between the parties.
Order Date :- 9.2.2022 Anupam S/-