Karnataka High Court
M/S M E Electricals Pvt Ltd vs Chief Commissioner Of Income Tax-1 on 3 May, 2017
Author: P.S.Dinesh Kumar
Bench: P.S Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF MAY, 2017
BEFORE
THE HON'BLE MR. JUSTICE P.S DINESH KUMAR
WRIT PETITION No.14574 OF 2017 (T-IT)
BETWEEN:
M/S M E ELECTRICALS PVT LTD
356 & 395, 1ST FLOOR
2ND MAIN, 11TH BLOCK
NAGARBHAVI, BANGALORE-560072
REPRESENTED BY S GANGADHAR
MANAGING DIRECTOR
... PETITIONER
(BY SRI. MALLAHAR RAO K, ADVOCATE)
AND:
1. CHIEF COMMISSIONER OF INCOME TAX-1
BANGALORE-1
2. COMMISSIONER OF INCOME TAX(APPEALS)-7
KORAMANGALA, BANGALORE-04
3. INCOME TAX OFFICER
W NO.-4(1) (4)
BANGALORE-560004
... RESPONDENTS
(BY SRI. K V ARAVIND, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE OF WRIT OF MANDAMUS OF DIRECTION IN THE
NATURE OF WRIT OF MANDAMUS TO RESPONDENT TO
2
DIRECT CIT (APPEALS) BANGALORE 7 FOR EARLY
HEARING OF THE MATTER ETC.,
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
With the consent of learned counsel for the petitioner and learned counsel for the respondents - Revenue, this petition is taken up for final disposal.
2. Learned Counsel for the petitioner during the course of arguments submitted that he would be satisfied if respondents are directed to consider his appeal for the assessment year 2014-15 expeditiously.
3. Sri.K.V. Aravind, learned counsel appearing for the respondents - Revenue fairly submitted that the second respondent shall endeavour to dispose of petitioner's appeal expeditiously.
4. In the circumstances, in my view, justice would be sub-served if a direction is issued to the concerned respondent - Commissioner of Income Tax (Appeals) to hear and dispose of the appeal filed by the 3 petitioner as per Annexure-F as expeditiously as possible.
5. Petition stands disposed of with the above direction.
No costs.
Sd/-
JUDGE GH