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HON’BLE THE CHIEF JUSTICE SHRI MADAN B. LOKUR AND HON’BLE SHRI JUSTICE SANJAY KUMAR

R.C.NO.46 OF 2000

DATED: 13.03.2012

Between

COMMISSIONER OF INCOME TAX AP II, HYDERABAD … Applicant

And

SHRI S.VENKATESAM MANCHERIAL … Respondent

HON’BLE THE CHIEF JUSTICE SHRI MADAN B. LOKUR AND HON’BLE SHRI JUSTICE SANJAY KUMAR

R.C.NO.46 OF 2000

Order: (per Hon’ble the Chief Justice Shri Madan B. Lokur)

Process fee has not been paid for service of notice on the respondent for the last 10 years.

Accordingly, this Referred Case is dismissed for non- prosecution.

___________________ MADAN B. LOKUR, CJ

___________________ SANJAY KUMAR, J

Dt: 13-03-2012

tnb

HON’BLE THE CHIEF JUSTICE SHRI MADAN B. LOKUR AND HON’BLE SHRI JUSTICE SANJAY KUMAR

R.C.NO.46 OF 2000

Order: (per Hon’ble the Chief Justice Shri Madan B. Lokur)

DATED: 13.03.2012