Calcutta High Court
Principal Commissioner Of Income Tax- 3 vs M/S.Rungta Properties Pvt. Ltd on 17 February, 2017
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax]
ORIGINAL SIDE
GA 433 of 2016
ITAT 105 of 2016
GA 434 of 2016
PRINCIPAL COMMISSIONER OF INCOME TAX- 3, KOLKATA
Versus
M/S.RUNGTA PROPERTIES PVT. LTD.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE ARINDAM SINHA
Date : 17th February, 2017.
Mr. Debasish Chowdhuri, Adv.
..for Appellant/Revenue
Mr. J. P. Khaintan, Sr. Adv. with
Mr. P. Jhunjhunwala, Adv. and Mrs. Swapna Das, Adv.
..for Respondent
The Court : Let affidavit of service, filed by the learned advocate for the Revenue, be kept with the records.
The instant application being GA 433 of 2016 has been taken out for condonation of delay of 100 days in filing the appeal.
Mr. Khaitan, learned senior advocate appearing for the assessee, agrees to the disposal of this application without filing of affidavit. 2
We have gone through the application and find that there was sufficient cause for which the appellant could not file the appeal within the prescribed time. We, accordingly, condone the delay.
GA 433 of 2016 is allowed.
We shall hear out the appeal on 20th February, 2017.
(ANIRUDDHA BOSE, J.) (ARINDAM SINHA, J.) sm