Calcutta High Court
Berger Paints India Ltd vs C. I. T on 22 July, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta, Kanchan Chakraborty
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
ITA No. 44 of 2003
BERGER PAINTS INDIA LTD.
Versus
C. I. T., KOLKATA - IV
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
AND The Hon'ble JUSTICE KANCHAN CHAKRABORTY Date : 22nd July, 2010.
The Court: The matter is appearing in the list for quite some time and none appeared at any point of time. Today also, when the matter is called on, none appears.
Hence, we feel the appellant is not interested to proceed with the appeal. Accordingly, the appeal is dismissed for default.
Interim order, if any, stands vacated.
(KALYAN JYOTI SENGUPTA, J.) (KANCHAN CHAKRABORTY, J.) AKGoswami