Income Tax Appellate Tribunal - Chennai
V.Heerachand Jain, Tindivanam vs Assessee on 26 August, 2011
IN THE INCOME TAX APPELLATE TRIBUNAL
'C' BENCH CHENNAI
BEFORE Dr. O.K. NARAYANAN, VICE-PRESIDENT
AND SHRI HARI OM MARATHA, JUDICIAL MEMBER
M.A.No. 144/Mds/2011
(in I.T(SS).A. No. 99/Mds/2007)
Block period : 1996-97 to 2001-02 & 1-4-2002 to 22-1-2003
Shri V.Heerachand Jain, The Deputy Commissioner
15A, Krishnappa Pillai St., of Income-tax,
Tindivanam. Vs. Central Circle-II(3),
Chennai-34.
PAN - AACPJ 2330 G
(Applicant) (Respondent)
Applicant by : Shri N. Devanathan, Advocate
Respondent by : Shri Shaji P. Jacob, Sr. DR
Date of Hearing : 26th August, 2011
Date of pronouncement : 26th August, 2011
O R D E R
PER Dr. O.K. NARAYANAN, VICE-PRESIDENT This Miscellaneous Petition filed by the assessee is in the nature of a restoration application. The appeal filed by the :- 2 -: MA144/11 assessee was dismissed by the Tribunal, ex parte, through their order dated 20.6.2011.
2. For the reasons stated by the assessee in his petition, we recall our earlier ex parte order and restore the appeal on the rolls of the Tribunal for fresh hearing and disposal on merits.
3. The appeal is posted for hearing on 15th of September, 2011.
4. In result, the Miscellaneous Petition filed by the assessee is allowed.
Order pronounced in the open court at the time of hearing, on Friday, the 26th of August, 2011 at Chennai.
Sd/- Sd/- (HARI OM MARATHA) (Dr.O.K.NARAYANAN) Judicial Member Vice-President Chennai, Dated the 26th August, 2011 mpo*
Copy to : Appellant/Respondent/CIT/CIT(A)/DR