STATE OF GUJRAT Vs. CHOODAMANI PARMESHWARN IYER

JUDGEMENT

(1.) Leave granted.

(2.) The learned counsel appearing for the private respondents (Assessees) submitted that he is not in a position to assist this Court as his clients are not in touch with him past almost six months.

(3.) In view of the aforesaid, we had no benefit of any assistance from the learned counsel appearing for the private respondents.