Calcutta High Court
Carnation Industries Ltd. & Anr vs Union Of India on 18 February, 2010
Author: I.P. Mukerji
Bench: I.P. Mukerji
WP No.694 of 2006
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
In the matter of:
Carnation Industries Ltd. & Anr.
Versus
Union of India
Before:
The Hon'ble Justice
I.P. Mukerji
Date: 18.02.2010
The Court: In this writ application the vires of
Section 88HHC of the Income Tax Act of 1961 is in issue.
It is submitted by the learned Counsel for the petitioner
that the respondents have not filed any affidavit in
opposition till date. In the circumstances, considering the gravity of the matter time to file the affidavit in opposition is peremptorily extended by 26th February, 2010. List this application in the monthly list of March, 2010, affidavit in reply may be filed in the meantime.
Let notice of this writ application together with its copy be served afresh upon the Learned Attorney General of India. Let notice also be given to Ms. S. Bhattacharjee Joint Secretary, Ministry of Law and Justice Calcutta. 2
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(I.P. Mukerji, J.) SP/