Calcutta High Court
Commissioner Of Income Tax vs M/S. Tamluk Ghatal Central Cooperative ... on 6 June, 2016
ORDER SHEET
ITA NO.224 OF 2008
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION(INCOME-TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA XVIII
Versus
M/S. TAMLUK GHATAL CENTRAL COOPERATIVE BANK LTD.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ASHA ARORA
Date : 6th June, 2016.
MS.ASHA.G.GHUTGUTIA, MR.P.DUDHORIA,
ADVOCATES FOR APPELLANT
The Court : On 12th March, 2015 this Court granted last
opportunity to serve. Fifteen months do not appear to have been enough for
the appellant to comply with the order.
As a last opportunity, the matter is adjourned for four
weeks. Unless the respondent is served and proper affidavit of service is filed
enclosing thereto the appropriate evidence of service, we shall be left with no option but to dismiss the matter. Let the matter be listed under the heading "For Dismissal".
(GIRISH CHANDRA GUPTA, J.) (ASHA ARORA, J.) sb.