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Calcutta High Court

C.I.T.Wb-Ix Cal vs Mahesh Lal Vaghani on 8 May, 2014

Author: Arun Mishra

Bench: Arun Mishra

                                ITA No.317 of 2000

                           IN THE HIGH COURT AT CALCUTTA
                         Special Jurisdiction (Income Tax)
                                   ORIGINAL SIDE




                                 C.I.T.WB-IX CAL.
                                      Versus
                                MAHESH LAL VAGHANI


     BEFORE:

      The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA

      The Hon'ble JUSTICE JOYMALYA BAGCHI

      Date : 8th May, 2014.


      For Appellant : Ms. Smita Das Dey, Advocate

      For Respondent:

The Court : It is reported by the Registry that the appeal is admitted but no paper book has been filed till date. Learned counsel appearing on behalf of the appellant submits that the appeal is pending consideration in this Court.

In view of the same, the appellant is directed to file paper book in the Department within six weeks by serving copies on the respondent, failing which the appeal will automatically stand dismissed without any further reference to this Bench.

               (JOYMALYA BAGCHI, J.)                        (ARUN MISHRA, CJ.)



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