Calcutta High Court
Commissioner Of Income Tax vs M/S.Maithan Smelters Ltd on 7 June, 2016
ORDER SHEET
ITA NO.813 OF 2008
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION(INCOME-TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, CENTRAL -I
Versus
M/S.MAITHAN SMELTERS LTD.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ASHA ARORA
Date : 7th June, 2016.
The Court : No one responded for the appellant.
On 12th March, 2015 this Court granted last opportunity to
serve. Fifteen months do not appear to have been enough for the appellant
to comply with the order.
As a last opportunity, the matter is adjourned for four
weeks. Unless the respondent is served and proper affidavit of service is filed
enclosing thereto the appropriate evidence of service, we shall be left with no option but to dismiss the matter. Let the matter be listed under the heading "For Dismissal".
(GIRISH CHANDRA GUPTA, J.) (ASHA ARORA, J.) sb.