Calcutta High Court
The Peeless General Finance & ... vs The Commissioner Of Income Tax Kol - I on 18 August, 2014
Author: Soumitra Pal
Bench: Soumitra Pal
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
ITA No. 162 of 2003
THE PEELESS GENERAL FINANCE & INVESTMENT CO. LTD
Versus
THE COMMISSIONER OF INCOME TAX KOL - I
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
The Hon'ble JUSTICE ARINDAM SINHA Date : 18th August, 2014.
Mr.G.R.Sharma, Adv. Mr.Debasish Mitra, Adv. The Court : This matter has come up in the list under the heading "To be mentioned" at the instance of the appellant seeking recall of the order dated 9th June, 2014 since the appeal was admitted on 3rd November, 2003. We find that the order dated 9th June, 2014 directing that the matter to be listed for admission after four weeks was passed by a Division Bench of which one member is available. It appears from the notice published in the combined monthly list of August, 2014 that in the case where the available Judge is not a member of any Division Bench, the same shall be placed before the Hon'ble Chief Justice for constitution of a Division Bench with the available Judge.
Accordingly, let the matter go out of the list with the direction upon the learned Advocate appearing for the appellant to take appropriate steps in the matter.
Department and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMITRA PAL, J.) (ARINDAM SINHA, J.) km AR(CR)