COMMISSIONER OF INCOME TAX vs. M/S ASSAM STATE ELECTRICITY BBOARD

ITA 167/2017 BEFORE HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN (Ajit Singh, C.J.) Mr. P. Saikia, learned counsel appears on behalf of Mr. S. Saikia, learn ed Senior Standing Counsel, Income Tax Department for the appellant. None for the respondent. The learned counsel for the appellant prays for four weeks’ time to remo ve the default. Prayer allowed. It is, however, made clear that if the default is not removed within the aforesaid period, the appeal will be dismissed without any further reference to the Court.