Income Tax Appellate Tribunal - Hyderabad
Venkateswara Brandy Shop, Karimnagar vs Assessee on 19 April, 2007
IN THE INCOME TAX APPELLATE TRIBUNAL
HYDERABAD BENCH 'A', HYDERABAD
BEFORE SHRI G.C.GUPTA, VICE PRESIDENT AND
SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER
Misc. Appln. No.22/Hyd/2011
(in ITA No.321/Hyd/05) : Asstt. Year 2001-02
M/s. Venkateswara Brandy V/s. Income-tax officer, Ward-2,
Shop, Karimnagar Karimnagar.
( PAN - AAVFV 4214 J )
(Applicant) (Respondent)
Applicant by : Shri A.Srinivas
Respondent by : Shri B.V.Prasad Reddy
Date of Hearing 4.10.2011
Date of pronouncement 4.10.2011
ORDER
Per G.C.Gupta, Vice President:
By this Miscellaneous Application, assessee has requested for recalling the ex-parte order of the Tribunal dated 19.4.2007 in its case for the assessment year 2001-02 in ITA No.321/Hyd/2005.
2. We have heard the parties. In view of the circumstances explained by the learned counsel for the assessee for non-appearance on behalf of the assessee at the time of hearing before the Tribunal, we are satisfied that this is a fit case for recalling the ex-parte order of this Tribunal dated 19.4.2007. Accordingly ex-parte order of this Tribunal dated 19.4.2007 is recalled and the date of hearing in the appeal of the assessee being ITA No.321/Hyd/2005, as announced in the open court, is fixed as 24.1.2012. There is no need to serve any separate notice of hearing on the parties.
2 MA No.22/Hyd/2011 ( in ITA No.321/.Hyd/2005) M/s.Venkateswara Brandy Shop, Karimnagar
3. In the result, Miscellaneous Application of the assessee is allowed.
Order pronounced in the court on the conclusion of hearing on the Miscellaneous Application on 4.10.2011 Sd/- Sd/-
(Chandra Poojari) (G.C.Gupta)
Accountant Member Vice President
Dt/- 4th October, 2011
Copy forwarded to:
1. M/s. Venkateswara Brandy Shop, Asifnagar, Baopet, Karimnagar
2. Income-tax Officer, Ward-2, Karimnagar
3. Commissioner of Income-tax(Appeals)-III, Hyderabad.
4. Commissioner of Income-tax AP-I Hyderabad
5. Departmental Representative, ITAT, Hyderabad. B.V.S.