Calcutta High Court
C.I.T. Central - I vs M. K. J. Enterprises Ltd on 24 April, 2019
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD9 ITP No. 165 of 1997 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE C.I.T. Central - I Versus M. K. J. Enterprises Ltd.
Before:
The Hon'ble Justice I. P. MUKERJI And The Hon'ble Justice MD. NIZAMUDDIN Date: 24th April 2019 Appearance:
Mr. P. K. Bhowmick, Advocate for the appellant The Court: Learned counsel for the appellant, on instruction, submits that by virtue of the circular of the Central Board of Direct Taxes dated 11th July 2018, his client does not want to prosecute this appeal.
Accordingly the reference application (ITP No. 165 of 1997) is dismissed as not pressed.
Interim order, if any, is vacated. Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) R. Bose