Calcutta High Court
Bma Stainless Limited vs Deputy Commissioner Of Income Tax on 21 September, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
ORDER SHEET
GA No.2869 of 2016
WP No.785 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BMA STAINLESS LIMITED
Versus
DEPUTY COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE - 2(3) & ANR.
BEFORE:
The Hon'ble JUSTICE DIPANKAR DATTA
Date: 21st September, 2016 Appearance Mrs. Manju Agarwal, Adv.
This is an application praying for recalling the order dated 17th August, 2016 whereby the writ petition was dismissed for default.
Having considered the application, this Court is of the view that cause shown for recalling the order is sufficient. The order dated 17th August, 2016 stands recalled. The writ petition is restored to its original file and number.
The application stands allowed. List the writ petition under the heading 'Court Application' on 28th September, 2016.
(DIPANKAR DATTA, J.) AKGoswami