Calcutta High Court
C.I.T. W.B. - X vs M/S.Lalchand Dharmchand on 3 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
ORDER SHEET
ITA 77/2001
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction(Income Tax)
ORIGINAL SIDE
C.I.T. W.B. - x, CAL.
Versus
M/S.LALCHAND DHARMCHAND
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 3rd June, 2014.
The Court : It is reported by the Registry of this Court that the
appeal has been admitted but the paper books have not yet been filed by the
appellant.
Therefore, learned Advocate for the appellant is peremptorily
directed to prepare and file the paper books in the department within six weeks
from date and serve copies of the same on the respondent within the aforesaid
time.
In default, the appeal shall stand dismissed without further reference to the Bench and in that event the Registry is directed to record such dismissal in the Ledger as well as in the electronic records. (JOYMALYA BAGCHI, J.) (ARUN MISHRA, CJ.) tk