Calcutta High Court
C.I.T. - Central Ii vs Lakshmangarh Estate & Trading Co. Ltd on 12 May, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
1
ORDER SHEET
ITA No.270 of 1999
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
In the matter of:
C.I.T. - Central II, Calcutta.
Versus
Lakshmangarh Estate & Trading Co. Ltd.
Before:
The Hon'ble Justice Pinaki Chandra Ghose
And
The Hon'ble Justice Sankar Prasad Mitra
Date. 12.5.2008
The Court: Rule to be served on the respondent and the matter is made returnable two
weeks after the summer vacation.
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Pinaki Chandra Ghose, J.) (Sankar Prasad Mitra, J.) SP/ 2