Calcutta High Court
Cit vs Media Worldwide Pvt Ltd on 9 September, 2015
Author: Soumitra Pal
Bench: Soumitra Pal
ORDER SHEET
G.A.NO.2966 OF 2015
WITH
ITAT 131 OF 2015
G.A.NO.2967 OF 2015
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
CIT, KOLKATA(TDS)-1,KOLKATA
Versus
MEDIA WORLDWIDE PVT LTD
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
The Hon'ble JUSTICE MIR DARA SHEKO
Date : 9th September, 2015.
For Appellant/Petitioner : Mr.Animesh Kanti Ghoshal,Sr.Advocate
Mr.Anhiket Mtra,Advocate
The Court : Since it is submitted by Mr.Animesh Kanti Ghoshal,
learned Senior Advocate appearing with Mr.Aniket Mitra, learned advocate for the
appellant/revenue on instruction that copy of the application for condonation of
delay has been served on the respondent/assessee, the learned Central
Government Advocate is directed to affirm and file affidavit of service by 18th September, 2015.
The application for condonation of delay is taken up for hearing. Heard Mr.Ghoshal. Causes shown are sufficient. Therefore, the delay of 111 days in 2 filing the Memorandum of Appeal is condoned. The application for condonation of delay is allowed. Let the appeal be registered, if it is otherwise in form.
Let the matter appear as "New Application" on 16th September, 2015 (SOUMITRA PAL, J.) (MIR DARA SHEKO, J.) ssaha AR(CR)