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Calcutta High Court

Commissioner Of Income-Tax Wb Iv vs M/S. A.B.C. India Ltd on 8 June, 2010

Author: Mohit S. Shah

Bench: Mohit S. Shah, Kalyan Jyoti Sengupta

                           ITA NO.35 of 2002
                          GA No. 1173 of 2002
                  IN THE HIGH COURT AT CALCUTTA
                    Special Jurisdiction (Income-tax)
                              Original Side



COMMISSIONER OF INCOME-TAX WB IV,CAL.             Appellant
  Versus
M/S. A.B.C. INDIA LTD.                           Respondent

For Appellant        :

For Respondent           :


BEFORE:

The Hon'ble CHIEF JUSTICE MOHIT S. SHAH AND The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA Date : 8th June, 2010.

THE COURT : None appears in this matter even in spite of second call. On going through the records, we find that an application has been taken out for condonation of delay in preferring the appeal. We, however, do not find from the records that copy of the application for condonation of delay has been served on the respondent.

ITA NO.35 of 2002 GA No. 1173 of 2002 We, therefore, adjourn this matter for a period of fortnight from date. In the meantime the appellant is directed to serve a copy of the application for condonation of delay upon the respondent and file affidavit of service on the next date of hearing, if not already done.

Parties are to act on a signed photostat copy of this order on the usual undertakings.

( MOHIT S. SHAH, C.J.) ( SENGUPTA, J.) Rsg.

Asst.Registrar (CR)