Calcutta High Court
Hindustan Tobacco Co vs C.I.T. - Iv W.B on 12 March, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
ITA No. 165 of 2004
HINDUSTAN TOBACCO CO.
Versus
C.I.T. - IV W.B.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA Date : 12th March, 2015.
The Court : The appeal was admitted on 21.9.2004 but no steps were taken to serve the notice of appeal. On 5.6.2014 direction was issued for service, but no steps were taken. On 29.1.2015 this Court directed the matter to be listed under the heading 'For Dismissal'. The matter appeared under the heading 'For Dismissal' on 12.2.2015, 17.2.2015 and 19.2.2015. On all such occasions the matter was adjourned suo mutu. Today the matter has been listed under the heading 'For Orders'. No one responded when the appeal was called on for hearing.
We are satisfied that the appellant is not interested to pursue the appeal. The appeal is, therefore, dismissed.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) km