Calcutta High Court
Commissioner Of Income Tax vs M/S. Vision Brothers (P) Ltd on 23 February, 2011
Author: Bhaskar Bhattacharya
Bench: Sambuddha Chakrabarti, Bhaskar Bhattacharya
GA No. 49 of 2011
GA No. 50 of 2011
ITA No. 7 of 2011
IN THE HIGH COURT AT CALCUTTA
SpeciaL Jurisdiction
[Income Tax]
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-II
Versus
M/S. VISION BROTHERS (P) LTD.
For Appellant : Mr. R. N. Bandhopadhyay, Advocate
For Respondent : Ms. S. Roy Chowdhury, Advocate
BEFORE:
The Hon'ble JUSTICE BHATTACHARYA A n d The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI Date : 23rd February, 2011.
After hearing the learned counsel for the parties and after going through the explanation given in the application, we are satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the period of limitation.
We, therefore, condone the delay in filing the appeal, however, on condition that the appellant should pay costs of 200 GMs. to the learned advocate for the respondent within a fortnight from today. In default of payment of costs within the aforesaid period, the application for condonation of 2 delay shall stand dismissed and consequently, the appeal will be dismissed as barred by limitation.
Let the matter appear for admission after payment of costs. Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BHATTACHARYA, J.) (DR. SAMBUDDHA CHAKRABARTI, J.) sm AR[CR]