Calcutta High Court
Commissioner Of Income Tax vs Shri Prasanna Dugar on 29 October, 2014
Author: Soumitra Pal
Bench: Soumitra Pal, Arindam Sinha
ORDER SHEET
G.A.No.3271 of 2014
ITAT 158 of 2014
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX,CENTRAL-III,KOLKATA
Versus
SHRI PRASANNA DUGAR
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
The Hon'ble JUSTICE ARINDAM SINHA
Date : 29th October, 2014.
For Appellant/Petitioner : Mr.P.Dhudhoria,Advocate
For Respondent : Mrs.Manju Agarwal,Advocate
The Court : The Central Government is directed to serve a copy of the stay application and Memorandum of Appeal upon the advocate-on-record of the respondent assessee, M/s.L.P.Manot & Co, Solicitors & Advocates by 5th November, 2014 and shall file affidavit of service on the next date of hearing.
Let the matter appear as "New Application" on 12th November, 2014.
(SOUMITRA PAL, J.) (ARINDAM SINHA, J.) ssaha AR(CR)