Calcutta High Court
Director Of Income Tax (International ... vs Zimmer Ag Re Assessee M/S South Asian Pe on 27 August, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 640 of 2008
G.A. No. 2653 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DIRECTOR OF INCOME TAX (INTERNATIONAL TA Plaintiff/Petitioner/Applicant
XATION)
Versus
ZIMMER AG RE ASSESSEE M/S SOUTH ASIAN PE Defendant/Respondent
RTOCHEMICALS BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 27th August, 2008.
The Court :- We are satisfied with the grounds made in the petition for condonation of delay. Hence delay is condoned. Accordingly, the application being G.A. No. 2653 of 2008 is allowed.
The appeal being ITA No. 640 of 2008 will appear on 2nd September, 2008.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (SANKAR PRASAD MITRA, J.) dg/