Calcutta High Court
C.I.T. - Ii Kolkata vs Dholai Tea Co. (P) Ltd on 2 May, 2014
Bench: Arun Mishra, Tapabrata Chakraborty
ORDER SHEET
ITA No.174 of 2004
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T. - II KOLKATA
Versus
DHOLAI TEA CO. (P) LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
AND
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
Date: 2nd May, 2014
Mr. P. K. Bhowmick, Adv.
..for the appellant
It is submitted by the learned Counsel appearing on behalf of the
appellant that the case is pending consideration in this Court. Records are not
available, as reported by the Registry.
Consequently, the appellant is directed to reconstruct the papers and
file the same as informal paper book in the Department within six weeks after
serving copies to the respondent, failing which the appeal will automatically
stand dismissed without any further reference to this Bench.
(TAPABRATA CHAKRABORTY, J.) (ARUN MISHRA, CJ.) AKGoswami