Allahabad High Court
M/S Auram Jewellery Export Pvt. Ltd. & 4 ... vs Secy. Finance, Union Of India & 6 Ors. on 30 July, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
Court No. - 27 Case :- MISC. BENCH No. - 6295 of 2004 Petitioner :- M/S Auram Jewellery Export Pvt. Ltd. & 4 Ors. Respondent :- Secy. Finance, Union Of India & 6 Ors. Petitioner Counsel :- A Bhalla,Abhinav Trivedi Respondent Counsel :- Dipak Seth,P.Agarwal Hon'ble Devi Prasad Singh,J.
Hon'ble S.C. Chaurasia,J.
The present writ petition has been preferred against the impugned order of assessment, which is the subject matter of dispute before the appellate authority CI.T. (Appeals).
Submission of learned counsel for the petitioners is that during pendency of the writ petition, the C.I.T. (Appeals) is proceeding ahead to adjudicate the controversy in question.
In view of above, the writ petition is disposed of finally directing the C.I.T. (Appeals) to consider and decide petitioner's appeal on merits expeditiously and preferably within a period of two months from the date of receipt of certified copy of this order. The C.I.T. (Appeals) shall also consider and adjudicate the question with regard to jurisdiction of the Assessing Officer as has been raised by the learned counsel for the petitioners.
Order Date :- 30.7.2010 AKS