Calcutta High Court
Commissioner Of Income Tax vs Mahesh Chandra Mantri on 6 May, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.T.A. 48 of 2007
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income-Tax)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA XII
Versus
MAHESH CHANDRA MANTRI
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 6th May, 2014.
For the Appellant : Mr. S.N.Dutta, Advocate
For the Respondent :
THE COURT : It is submitted by the learned counsel for the appellant that the matter is pending for consideration. It is reported by the Registry of this Court that papers are not traceable.
As prayed, learned advocate for the appellant is permitted to reconstruct the papers and file the same in the department within six weeks from date as informal paper book 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)