COMMISSIONER OF INCOME TAX Vs. BHAIRAV METALS

JUDGEMENT

(1.) The record do not indicate that respondent has been served. Mr. Chhotaray is also not stating that respondent has been served. Instead he is seeking two more weeks to serve respondent. On 15 th November 2021 an order in Income Tax Appeal No. 1954 of 2017 had been passed by this court that all appeals shall be served within two weeks failing which the appeals will stand dismissed without further reference to the court. Extension of time was also granted. The order reads as under :

(2.) If Mr. Chhotaray is able to file affidavit of service confirming that this appeal has already been served (and this affidavit shall be filed within one week from today), this appeal shall be listed on 21 st June 2023 for admission. If such affidavit of service is not filed, this appeal shall be treated as having already been dismissed and transferred to the list of dismissed appeals.