Calcutta High Court
Cit Central-Iii vs M/S. Kedia Castle Industries Ltd on 5 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
ORDER SHEET
ITA 179/2002
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
CIT CENTRAL-III, CAL.
-VS-
M/S. KEDIA CASTLE INDUSTRIES LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 5th June, 2014.
The Court : It is reported by the Registry of this Court that the
appeal has already been admitted but the paper books have not been filed by the
appellant till date.
In the circumstances, the learned Advocate for the appellant is
peremptorily directed to prepare and file the paper books in the department
within eight weeks from date and serve copy of the same upon the respondent in
the meantime.
In default, the appeal shall stand dismissed without further reference to the Bench and in that event the Registry is directed to record the dismissal of the appeal in the Ledger as well as in the electronic records. (JOYMALYA BAGCHI, J.) (ARUN MISHRA, CJ.) tk