MAHENDRA GIRDHARLAL Vs. CONTROLLER OF ESTATE DUTY, BOMBAY

JUDGEMENT

(1.) None present for the parties. Perused relevant references.

(2.) All these matters were called out since the matters were pending in this Court right from the years 1973, 1974, 1975, 1977, 1978, 1979, 1982, 1988, 1990 and 2001. Almost more than 30 years have passed in some of the matters, whereas in some more than 10 years have passed. No steps have been taken by the assessees at whose instance the statements of case in their respective cases have been forwarded by the Tribunal.

(3.) This Court had issued notices to the parties to the references. They were called upon to take steps by approaching the office of the Prothonotary and Senior Master of this Court and to take steps as required under section 683 of the Bombay High Court (Original Side) Rules, 1980 ("Rules for short) so as to place the references on board for final disposal since the provision of rule 683 required the person at whose instance reference has been made to take necessary steps to supply paper book. In the event of noncompliance of rule 685, the matters were required to be placed on Board for orders. Order was required to be passed in exercise of powers under rule 686 of the Rules. That is how all these matters are placed on board for orders.