CIT Vs. WILLIAMSON MAGOR & CO LTD

JUDGEMENT

(1.) THE appeal was presented on 23rd November, 2004. Thereafter, the appellant did not take any step whatsoever. The appeal has not as yet been admitted. On 13th January, 2015, the appeal was listed under the heading "For Dismissal" when no one appeared on behalf of the appellant. The matter was directed to be listed on 15th January, 2015 under the heading "For Dismissal" for the second time. On 15th January, Mr. R. K. Chowdhury appeared for the appellant and prayed for liberty to serve which was granted. On 6th February, 2015, after service, the matter appeared when the matter was fixed by consent of the parties for hearing after two weeks. The matter is in the list for some time. Everytime, the matter was called on, the learned advocate for the respondent was found to be present but the learned advocate for the appellant was not present.

(2.) IN the circumstances, learned advocate for the respondent was requested to give a notice to the learned advocate for the appellant. Such notice was given. A duly receipted photocopy of such notice has been put on record by Mr. Bajoria, learned Senior advocate appearing on behalf of the respondent.

(3.) TODAY , the matter is appearing under the heading "For Dismissal". When the matter was taken up, the learned advocate appearing for the appellant prayed for adjournment. Such prayer is refused.