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Judgment
Meenakshi Madan Rai, J
This Court on 05-09-2024 had afforded time to the parties on grounds that they were attempting to work out modalities for an amicable settlement out of Court.
On 25-11-2024 Learned Counsel for the Petitioners and the Deputy Solicitor General had submitted that the Petitioners had initiated steps for settlement of the matter and discussions were being held in this context with the concerned authorities. Adjournment was therefore allowed to enable the parties to reach a settlement.
Today it is submitted by Learned Deputy Solicitor General that the Petitioners had three sittings with the Deputy Commissioner of Income Tax, at Gangtok and no settlement could be arrived at. It is pointed out by Learned Counsel for the Petitioners that this was for the reason that the Commissioner submitted that he was not the competent authority to settle the matter as it involved many other companies which were registered in Sikkim. Learned Counsel for the Petitioners is appearing through video-conference. He submits that he had to leave the country on urgent medical issues and would appear in person before this Court to argue the matter in view of the parties failing to reach an amicable settlement.
Other parties have no opposition to the submissions.
List this matter on 23-06-2025 along with WP(C) No.49 of 2014, for hearing as found convenient by the parties.