Calcutta High Court
C.I.T.W.B.-I Cal vs M/S.Birla Brothers Pvt. Ltd on 15 December, 2014
Author: Manjula Chellur
Bench: Manjula Chellur
I.T.R. 64 of 1997
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income-Tax)
Original Side
C.I.T.W.B.-I CAL.
Versus
M/S.BIRLA BROTHERS PVT. LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 15th December, 2014.
For the Appellant :
For the Respondent :
THE COURT : None appears on behalf of appellant. Respondent is also absent.
In spite of directions on 21-3-2014, appellant has not taken any steps. Hence, Income-tax reference matter is dismissed for non-prosecution.
Registry is directed to endorse factum of dismissal not only in the register but also in the database of High Court.
( MANJULA CHELLUR, C.J.) ( ARIJIT BANERJEE, J.) Rsg AR(CR) 2