Calcutta High Court
Commissioner Of Income-Tax.- Iv vs M/S. Doloo Tea Co. (India) Ltd on 25 March, 2010
Author: Sengupta
Bench: Sengupta
IN THE HIGH COURT AT CALCUTTA Special Jurisdiction (Income-tax) Original Side Present :
The Hon'ble Justice Sengupta And The Hon'ble Justice Kalidas Mukherjee 25.03.2010 GA 4363 of 2002 ITA 246 of 2002 Commissioner of Income-tax.- IV, Kolkata Vs. M/s. Doloo Tea Co. (India) Ltd.
The Court :- It appears that fresh service is sought to be effected but no affidavit of service has been filed. We extend the time till next Tuesday and file affidavit of service, failing which the earlier default clause will be operative.
All parties shall act on a xerox signed copy of this order on usual undertakings.
(Sengupta, J.) (Kalidas Mukherjee, J.) ANC.