Calcutta High Court
C. I. T vs M/S. Chaplin Securities Pvt. Ltd on 26 March, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax ]
ORIGINAL SIDE
ITA 322 of 2009
C. I. T., KOL - II
Versus
M/S. CHAPLIN SECURITIES PVT. LTD.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA
Date : 26th March, 2015.
Mrs,A. Quershi, Adv.
.. for appellant.
The Court : It is an old appeal. No step has so far been taken for service of the
notice of appeal. We do not know whether the appeal was admitted. Mrs. Quershi, however,
prayed for liberty to serve notice. Since the notice of appeal has not been served for such a long
time that itself is a ground for dismissal.
However, liberty to serve is granted subject to the right of the respondent to pray
for dismissal in accordance with law. Let the matter be listed after four weeks under the heading 'For Orders'. Affidavit of service be filed annexing thereto the appropriate evidence as regards service of notice of appeal.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) sm