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Calcutta High Court

C.I.T.Wb-Iii Cal vs M/S. Malhotra Global Eximp on 20 March, 2014

Author: Arun Mishra

Bench: Arun Mishra

                         ITA No. 51 of 1999
                    IN THE HIGH COURT AT CALCUTTA
                   Special Jurisdiction (Contempt)
                            ORIGINAL SIDE


                           C.I.T.WB-III CAL.
                                 Versus
                      M/S. MALHOTRA GLOBAL EXIMP


      BEFORE:

      The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA

      The Hon'ble JUSTICE JOYMALYA BAGCHI

      Date : 20th March, 2014.


      For Appellant : Mr. S.N. Dutta, Advocate

      For Respondent: Mr. N.K. Poddar, Sr. Advocate

Mr. D. Mitra, Advocate The Court : It appears that paper books are misplaced in the Department. Learned Counsel for the respondent submits that a copy of the paper book has been served upon his client. Accordingly, the respondent is directed to submit fresh paper books within two weeks from date and serve notice upon the learned Counsel for the appellant.

Let the matter come up for hearing three weeks hence. (JOYMALYA BAGCHI, J.) (ARUN MISHRA, CJ.) SN.