SHEET I.T.A No. 680 of 2008 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction (Income Tax) ORIGINAL SIDE M/S. SAHARA INDIA COMMERCIAL CORPORATION LTD.
-Versus-
COMMISSIONER OF INCOME TAX-III, KOLKATA.
Before:
The Hon'ble Justice PINAKI CHANDRA GHOSE.
-And-
The Hon'ble Justice SANKAR PRASAD MITRA. Date: December 10, 2008.
The Court : It is submitted that the miscellaneous application has not yet been disposed of by the learned Tribunal. As a result whereof, Mr. Khaitan appearing on behalf of the appellant prayed for time till two weeks after the winter vacation. Such time is granted. The matter will appear two weeks after the winter vacation.
All parties concerned are to act on a signed copy of the minutes 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.) A/s.
Comments