Calcutta High Court
C.I.T. - Iv Kolkata vs Shree Baidyanath Ayarred Bharam (P) Ltd on 16 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
ITA 210/2004
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T. - IV KOLKATA
Versus
SHREE BAIDYANATH AYARRED BHARAM (P) LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 16th June, 2014.
For the Appellant :
For the Respondent :
THE COURT : It is reported by the Registry of this Court that the appeal has been admitted, but no paper book has been filed till date.
The appellant is directed to prepare requisite number of paper books and file the same in the department within eight weeks from date after serving copy thereof upon the respondent, failing which the appeal shall stand dismissed without any further reference to the Bench.
(JOYMALYA BAGCHI, J.) (ARUN MISHRA, CJ.) Rsg AR(CR)