Calcutta High Court
Cit.Kol-Iv vs M/S Nap Construction Pvt Ltd on 2 April, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
ITA No. 306 of 2009
CIT.KOL-IV
Versus
M/S NAP CONSTRUCTION PVT LTD
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA Date : 2nd April, 2015.
Mr. M.P. Agarwal, Adv. with Mr.P.Dudhoria,Adv.
for Appellant The Court : This is an old appeal. Learned Advocates for the appellant prayed for four weeks time to serve. The appeal has not been admitted nor any notice of appeal has been served, which itself may be a ground for dismissal. However, another opportunity is given to the appellant to serve. Affidavit-of- Service be filed annexing thereto the A/D card. In default, the appeal is likely to be dismissed. The matter be listed after four weeks under the heading 'For Orders'.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) km