Supreme Court - Daily Orders
M/S.P.M.P. Steels Ltd. vs Union Of India The Commissioner Of ... on 21 February, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1708 COURT NO.10 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 37/2012
M/S.P.M.P. STEELS LTD. Appellant(s)
VERSUS
UNION OF INDIA THE COMMISSIONER OF INCOME TAX TAMIL NADU III MADRAS
Respondent(s)
( IA No. 200680/2022 - DISCHARGE OF ADVOCATE ON RECORD)
Date : 21-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARAVIND KUMAR
[IN CHAMBER]
For Appellant(s) Ms. Radha Rangaswamy, AOR
For Respondent(s) Mr. Raj Bahadur Yadav, AOR
Mrs. Archana Surve, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for seeking the discharge of Advocate-on-Record is sought for by producing the office copy of the letter and the returned postal cover, which would indicate that notice issued on proposed retirement is not duly served on the petitioner. Hence, application stands rejected.
List before the Bench having roster.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.02.23 (SONIA BHASIN) 16:38:54 IST Reason: (RAM SUBHAG SINGH) COURT MASTER (SH) BRANCH OFFICER