Calcutta High Court
Principal Commissioner Of Income Tax vs M/S. Bengal Ambuja Housing Development ... on 9 October, 2018
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD-1
ORDER SHEET
GA No. 2642 of 2016
ITAT No. 350 of 2016
GA No. 2643 of
IN THE HIGH COURT AT
SPECIAL JURISDICTION (INCOME
ORIGINAL SIDE
PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA-4, KOLKATA
Versus
M/S. BENGAL AMBUJA HOUSING DEVELOPMENT LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
The Hon'ble JUSTICE AMRITA SINHA Date : 9th October, 2018.
Appearance:
Mr. Prithu Dudheria, Adv. Mr. R.K. Murarka, Sr. Adv. Re: GA No. 2642 of 2016:
The Court : Sufficient cause is shown. The delay in filing the appeal is condoned. The appeal be registered by the Department immediately. The application (GA No. 2642 of 2016) for condonation of delay is allowed.
Re: ITAT No. 350 of 2016 and GA No. 2643 of 2016: 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 appeal (ITAT No. 350 of 2016) and the connected application (GA No. 2643 of 2016) are 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.) (AMRITA SINHA, J.) cs.