Madhya Pradesh High Court
Commissioner Of Income Tax Bhopal vs Kasturidevi Agrawal on 21 January, 2020
Author: Chief Justice
Bench: Chief Justice
1 MAIT-151-2007
The High Court Of Madhya Pradesh
MAIT-151-2007
(COMMISSIONER OF INCOME TAX BHOPAL Vs KASTURIDEVI AGRAWAL)
3
Jabalpur, Dated : 21-01-2020
Shri Sanjay Lal, learned counsel for the appellant.
Heard on I.A.No.300/2020, an application for change of counsel.
For the averments mentioned in the application, the same is allowed.
Shri Sankalp Kochar, Advocate is permitted to represent the
respondent in the present appeal.
Office is directed to reflect the name of Shri Sankalp Kochar, as counsel for the respondent in the cause list.
List the matter on 27.2.2020.
(AJAY KUMAR MITTAL) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Anchal
Digitally signed by ANCHAL KHARE
Date: 22/01/2020 12:23:28