UNITED INDIA INSURANCE CO. LTD. Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. A. Dutta, learned counsel for the petitioner.

(2.) As per the order dated 21.12.2020 the learned counsel for the petitioner was required to furnish a copy of the writ petition to the learned standing counsel for the Income Tax Department. Consequent thereof, Mr. S. Sarma, learned counsel for the Income Tax Department enters his appearance.

(3.) Issue notice, returnable in 4 (four) weeks. Steps on the respondents by registered post within three days.