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    Co Ltd & Anr v. Principal Commissioner of Income Tax

    107.05.18 SL-61 Ct-13 (S.R.) W.P. No.25585 (W) of 2017 The Peerless General Finance & Investment Co. Ltd. & Anr. Principal Commissioner of Income Tax-1, Kolkata & Ors. Mr. Abhijit Chatterjee Mr. Gopal Ram Sharma for the petitioners. Md. Nizam Uddin for the respondents. Supplementary affidavit filed in Court be kept with the record. Learned senior advocate for the petitioners submits that, there is no scope for any interim order. The respondents are represented. The issues raised in the writ petition are such that an opportunity should be afforded to the respondents to file affidavits. Let affidavit-in-opposition be filed within two weeks after the Summer Vacation. Reply thereto, if any, be filed within two weeks thereafter. List the writ petition in the monthly list of July 2018 under the heading For Hearing. Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.

    2 (Debangsu Basak, J.)

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    Co Ltd & Anr v. Principal Commissioner of Income Tax
    (May 7, 2018)