Calcutta High Court
Commissioner Of Income Tax vs Shri Udit Agarwal on 23 June, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
ITAT No. 154 OF 2010
GA 2020 of 2010
GA 2021 of 2010
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOL-XVI, KOLKATA
Versus
SHRI UDIT AGARWAL, HUF
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
The Hon'ble JUSTICE KANCHAN CHAKRABORTY
Date : 23rd June, 2010.
Mr. R.K.Sinha, Adv. for appellant.
Mr. C.S. Das, Adv. for respondent.
The Court :- Having heard Learned Counsel for the parties and having found the sufficient cause being shown in the petition we condone the delay for one hundred and three days.
Therefore, the delay is condoned.
Thus the application is allowed and the same is disposed of. Leave is granted to file vakalatnama to the Learned Advocate for respondent Mr.Chandra Sekhar Das in course of tomorrow.
Let the matter come up for admission hearing on Monday week. All parties are to act on a xerox signed copy of this order on the usual undertakings.
(KALYAN JYOTI SENGUPTA, J.) (KANCHAN CHAKRABORTY, J.) GH.