Calcutta High Court
Commissioner Of Income Tax vs Shrimp India Ltd on 20 December, 2010
Author: Sengupta
Bench: Sengupta
IN THE HIGH COURT AT CALCUTTA Special Jurisdiction Original Side Present :
The Hon'ble Justice Sengupta And The Hon'ble Justice Kanchan Chakraborty 20.12.2010 ITA 20 of 2001 . Commissioner of Income Tax, Judicial W.B.-I Vs. Shrimp India Ltd.
The Court :- Vide order dated 27th March, 2001 this matter was admitted with a direction to file paper book within three 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 shall act on a xerox signed copy of this order on usual undertakings.
(Sengupta, J.) (Kanchan Chakraborty, J.) ANC.