Calcutta High Court
Cit vs M/S. Haldia Precision Engg (P) Ltd on 16 April, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ITA No.120 of 2007
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
CIT, KOLKATA-I
Versus
M/S. HALDIA PRECISION ENGG (P) LTD.
Appearance:
Mr. R. Sinha, Adv.
...for the appellant.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA Date : 16th April, 2015.
The Court : The appeal was admitted on 29.03.2007. Thereafter, no steps appear to have been taken for service of notice of appeal. Learned advocate appearing for the appellant is also not sure, as regards service.
Let the matter be listed after three weeks under the heading 'For Orders'. Let notice of appeal be served. Affidavit of service be filed. In default, the appeal is likely to be dismissed.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) SM