Calcutta High Court
C.I.T. W.B. - I vs Shrimp India Limited on 13 May, 2014
Author: Arun Mishra
Bench: Arun Mishra
ORDER SHEET
ITA 20/2001
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction(Income Tax)
ORIGINAL SIDE
C.I.T. W.B. - I
Versus
SHRIMP INDIA LIMITED
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 13th May, 2014.
Mr. S.N. Dutt, Adv., for appellant
The Court : It is reported by the Registry of this Court that
the appeal has already been admitted but no paper book has been filed by the
appellant.
Learned Advocate for the appellant prays for eight weeks' time
to file the paper books.
The above prayer of the learned Advocate for the appellant is
granted. Let the paper books be filed by the appellant peremptorily within
eight weeks from date and serve copies of the same on the respondent within the
same time, failing which the appeal will automatically stand dismissed for non-
filing of paper books without any further reference to this Bench.
(JOYMALYA BAGCHI, J.) (ARUN MISHRA, CJ.) tk