COMMISSIONER Vs. SHRI JEPPIAR

JUDGEMENT

(1.) These appeals have been filed against the common order passed by the Income Tax Appellate Tribunal Madras 'A' Bench, dated 22.09.2006 in IT (SS) A Nos.117/Mds/2003, 142/Mds/2003, 51/Mds/2005 and 65/Mds/2005.

(2.) The appeals were admitted on 19.06.2007 on the following substantial questions of law and notice was ordered to the respondent/assessee:-

(3.) The respondent/assessee entered appearance through their counsel Mr.R.Natarajan, Advocate. The matter was pending before this Court. When the case came up for hearing on 10.04.2018, Mr.R.Natarajan, learned counsel filed a memo stating that the Chairman of the Trust passed away on 18.06.2016 and he has handed over all the case papers to the office of the assessee, as they wanted to appoint a new counsel. Further, the learned counsel informed the Court that he had written a detailed letter stating the case status and also tried to contact necessary persons over phone, but could not contact any person. Therefore, the learned counsel, by filing the memo, requested that his name may be deleted and he also furnished the names and addresses of the Managing Trustees and Trustees of the respondent Trust.