Calcutta High Court (Appellete Side)
Rajesh Jhunjhunwala vs The Principal Chief Commissioner Of ... on 4 June, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
58. 04.06. W.P. 5841 (W) of 2018
Sd3 2018
Rajesh Jhunjhunwala.
Versus
The Principal Chief Commissioner of Income Tax,
West Bengal & Sikkim & Ors.
Mr. T. Chakraborty
Mr. Keshar Kr. Daruka
Mr. A. Rajaswai
...for the petitioner.
Md. Nizamuddin
...for the respondents
The petitioner seeks expeditious disposal of the appeal.
Learned advocate for the petitioner submits that, the appeal is pending since January 9, 2017.
The department is represented. It appears that, the appeal preferred by the petitioner against an order of assessment pending since January 2017.
It would, therefore, be appropriate to request the appellant authority to consider and dispose of the appeal as expeditiously as possible and preferably within a period of four weeks from the date of communication of this order.
W.P. No.5841(W) of 2018 is disposed of. No order as to costs.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
(Debangsu Basak, J.)