SHEET
ITA No.191 of 2004
With
GA No.1307 of 2004
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
In the matter of:
C.I.T. -IV Kolkata,
Versus
Graphite India Ltd.
Before:
The Hon'ble Justice Pinaki Chandra Ghose
And
The Hon'ble Justice Sankar Prasad Mitra
Date. 12.5.2008
The Court: It appears that the application for condonation of delay has already been
dismissed. Hence, the application for admission is dismissed.
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/