M/S BISWAS ENTERPRISES & ANR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIR -49& ORS
WPA/30721/2016HC CalcuttaWBCHCA061800201621 September 2021Bench: HON'BLE JUSTICE MD. NIZAMUDDIN1 pages
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21.09.2021 p.b. Sl. No.112. W.P.A. 30721 of 2016 M/s. Biswas Enterprise & Anr. Vs. Assistant Commissioner of Income Tax, CIR – 49, Kolkata & Ors. (Via Video Conference) Mr. A. Ray, Mr. T. M. Siddiqui, Mr. D. Ghosh. ……for the State. None appeared for the petitioner when the matter was called on 16th September, 2021. No accommodation was sought. Today also, when the matter was called, none appeared on behalf of the petitioner. No accommodation was sought. Learned advocates for the State respondents are present. The writ petition being WPA 30721 of 2016 is dismissed for default. (Md. Nizamuddin, J.)
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