Calcutta High Court
C.I.T. Wb - Iii vs M/S. Oberoi Hotel Pvt. Ltd on 20 December, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
ITA No. 13 OF 2001
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
C.I.T. WB - III
Versus
M/S. OBEROI HOTEL PVT. LTD.
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
The Hon'ble JUSTICE KANCHAN CHAKRABORTY Date : 20th December, 2010.
The Court :- Vide order dated 15.1.2001 this matter was admitted with a direction to file paper book within two months.
Learned Counsel for the appellant appears and seeks for an adjournment.
Instead of seeking for any explanation for adjournment we pass a peremptory order allowing the appellant to file paper book in terms of the earlier order within two weeks after Christmas Vacation as well as also direct the department to serve Notice-of-appeal in the meantime.
Needless to mention, failing to file paper book as above this appeal will stand dismissed without any further reference to Court.
All parties are to act on a photostat signed copy of this order on the usual undertakings.
(KALYAN JYOTI SENGUPTA, J.) (KANCHAN CHAKRABORTY, J.) GH