Calcutta High Court
Cit. Kol.Iv vs Smifs Securities Ltd on 17 February, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta, Arindam Sinha
ORDER SHEET
ITA No.116 of 2010
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax]
ORIGINAL SIDE
CIT. KOL.IV
Versus
SMIFS SECURITIES LTD
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA
Date : 17th February, 2015.
Appearance:
Mr. P.K. Bhowmick, Advocate
. . .for the appellant.
The Court: None appeared for the respondent. Learned Advocate for the
appellant prays for four weeks time for service. As a matter of fact no step was taken after the appeal was filed which may be a ground for dismissal if prayed for by the respondent. Let the matter appear in the list four weeks hence marked 'For Orders'. No further adjournment is likely to be granted. Notice be served. Affidavit of service be filed.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) km/