Calcutta High Court
Pcit-3 vs M/S. Jet Age Securities Pvt. Ltd on 20 July, 2018
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
GA 445/2017; ITAT 49/2017; GA 447/2017
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
INCOME TAX
ORIGINAL SIDE
PCIT-3, KOL.
Versus
M/S. JET AGE SECURITIES PVT. LTD.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA Date : 20th July, 2018.
Mr. D. Chowdhury, Adv.
Mr. P. Jhunjhunwalla, Adv.; Mr. S. Das, Adv. The Court : There is delay of 165 days in filing the appeal. We have heard the learned counsel for the parties and are satisfied that the appellant was prevented by sufficient cause in not being able to file the appeal within the stipulated time. The delay in filing the appeal is condoned. G.A. No.445 of 2017 is allowed.
On the prayer of the revenue, hearing of the appeal and the stay petition is adjourned till 10th August, 2018.
(ANIRUDDHA BOSE, J.) (MOUSHUMI BHATTACHARYA, J.) tk