Calcutta High Court
Comm. Of Central Excise vs M/S. Shri Gobinddeo Class Works Ltd on 16 September, 2009
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
GA No. 2251 of 2009
APOT No.317 of 2009
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[ Income Tax ]
ORIGINAL SIDE
COMM. OF CENTRAL EXCISE, KOL II, COMMISSIONERATE & ORS.
Versus
M/S. SHRI GOBINDDEO CLASS WORKS LTD.
For Appellants : Mr. Kaushik Kanti Maity, Advocate
For Respondent : Mr. Nirmal Kumar Chowdhury, Advocate
BEFORE:
The Hon'ble JUSTICE SUBHRO KAMAL MUKHERJEE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 16th September, 2009.
Mr. Maity, learned advocate, appears for the appellant and submits that he is not asking for stay of operation of the order impugned.
The application for stay, therefore, stands dismissed as not pressed.
We make no order as to costs.
Mr. N.K. Chowdhury, learned advocate, appears for the sole respondent. He was the writ petitioner in the trial court. He waives service of formal notice of appeal and the appeal, therefore, becomes ready as regards service by appearance.2
The appellant is directed to prepare and file requisite number of informal paper books, printed, typewritten or cyclostyled, as the case may be, out of Court, within one month after reopening of the Court after long vacation. All formalities regarding preparation of paper books are dispensed with. The learned advocate for the appellant is, however, directed to incorporate all the relevant documents in the informal paper books.
Liberty to mention the appeal as and when the same becomes ready for hearing.
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(SUBHRO KAMAL MUKHERJEE, J.) (SANKAR PRASAD MITRA, J.) sm AR[CR]