Calcutta High Court
C.I.T.Wb-Iv vs M/S.Mehar Singh & Co.Pvt.Ltd on 2 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.T.A. 148 of 2001
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
Original Side
C.I.T.WB-IV. Appellant
Versus
M/S.MEHAR SINGH & CO.PVT.LTD. Respondent
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA The Hon'ble JUSTICE JOYMALYA BAGCHI Date : 2nd June, 2014.
For the Appellant : Mr. Ranjan Kumar Sinha with Mrs. Smita Das (De), Advocates For the Respondent :
THE COURT : It is reported by the Registry of this Court that the appeal has been admitted but no paper book has been filed in the matter till date.
As prayed, learned advocate for the appellant is permitted to prepare requisite numbers of paper book and file the same in the department within six weeks from date after serving copy thereof upon the respondent, failing which the appeal shall stand dismissed without further reference to this Bench. (JOYMALYA BAGCHI, J.) ( ARUN MISHRA, C.J.) Rsg AR(CR) 2