Calcutta High Court
Commissioner Of Income Tax vs M/S. Micro Management (I) Ltd on 19 March, 2019
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD2
ITA No. 159 of 2011
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
Commissioner of Income Tax, Kolkata - II, Kolkata
Versus
M/s. Micro Management (I) Ltd.
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice MD. NIZAMUDDIN
Date: 19th March 2019
Appearance:
Mr. Vipul Kundlia, Advocate
for the appellant
Mr. Bhaskar Sengupta, Advocate
for the respondent
The Court: Learned counsel for the appellant, on instruction, submits that by virtue of the circular of the Central Board of Direct Taxes dated 11th July 2018, his client does not want to prosecute this appeal.
Accordingly the appeal (ITA No. 159 of 2011) is dismissed as not pressed.
Interim order, if any, is vacated.
Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) R. Bose