Calcutta High Court
C.I.T. Wb - Iv vs M/S. Bilaspur Spinning Mills & ... on 24 April, 2019
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD6
ITP No. 119 of 1997
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
C.I.T. WB - IV, Calcutta
Versus
M/s. Bilaspur Spinning Mills & Industries
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice MD. NIZAMUDDIN
Date: 24th April 2019
Appearance:
Mr. S. N. Dutta, Advocate
for the appellant
Mr. Rohit Mukherjee, Advocate
for the respondent
The Court: Learned counsel for the appellant, on instruction, submits that by virtue of the circular of the Central Board of Direct Taxes dated 11th July 2018, his client does not want to prosecute this appeal.
Accordingly the reference application (ITP No. 119 of 1997) is dismissed as not pressed.
Interim order, if any, is vacated.
Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) R. Bose