Ashok Vardhan Kothari vs Commissioner Of Income Tax
2022 Latest Caselaw 611 Cal/2

OD - 14
                    IN THE HIGH COURT AT CALCUTTA
                   SPECIAL JURISDICTION (INCOME TAX)
                             ORIGINAL SIDE

                           ITA/648/2004
                      ASHOK VARDHAN KOTHARI
                                VS.
              COMMISSIONER OF INCOME TAX, (CENTRAL) - II


BEFORE :
THE HON'BLE JUSTICE T.S. SIVAGNANAM
                AND
THE HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Date : February 22, 2022.

[Via Video Conference]
                                                                   Appearance :
                                                      Mr. Ashok Bhowmik, Adv.
                                                           ... for the respondent

The Court : None appears for the appellant.

We find from the order sheets of three earlier occasions, the order of

the Hon'ble Division Bench for adjourning by showing the case under the

caption "For Orders" (dated 10.03.2015) and under the caption "For

Judgment" (dated 30.03.2015 and 24.03.2015) and have observed this is to

show that there should be an intimation to do the appeal. But in spite of the

same, it appears that the case was not argued before the earlier Hon'ble

Division Bench. Today there is no representation for the appellant.

Therefore, it appears that the appellant is not interested to prosecute this

matter.

Accordingly, the appeal stands dismissed for non-prosecution.

(T. S. SIVAGNANAM, J.)

(HIRANMAY BHATTACHARYYA, J.) RS/GH