Calcutta High Court
C.I.T. - W.B. I vs M/S. Inter Plus India Pvt. Ltd./ New ... on 12 May, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
1 ORDER SHEET ITP No.97 of 1998 IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE In the matter of:
C.I.T. - W.B. I, Versus M/s. Inter Plus India Pvt. Ltd./ New Swadesh Sugar Before:
The Hon'ble Justice Pinaki Chandra Ghose And The Hon'ble Justice Sankar Prasad Mitra Date. 12.5.2008 The Court: Time is extended to serve the Rule two weeks after the summer vacation. Returnable three 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