Calcutta High Court
Bharti Cellular Ltd. (Now Bharti Airtel ... vs Assistant Commissioner Of Income Tax on 13 July, 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 13.07.2010 ITA 222 of 2006 GA 2229 of 2010 Bharti Cellular Ltd. (now Bharti Airtel Ltd.) Vs. Assistant Commissioner of Income Tax Circle-57, Kolkata & Ors.
The Court :- This application has been taken out for expeditious hearing of the appeal. The appeal has been admitted on 17th August, 2006 with a direction amongst others to prepare the paper book and file the same in the department within six weeks from the date of passing of the order.
In this petition nothing has been mentioned as to whether paper book has been prepared and filed in terms of the aforesaid order or not. Unless such statement is made on oath this application cannot be dealt with. Hence the matter is adjourned for one week with liberty to file a supplementary affidavit stating the factum of filing of paper book and also the date thereof.
All parties shall act on a xerox certified copy of this order on usual undertakings.
(Sengupta, J.) (Kanchan Chakraborty, J.) ANC.
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