Income Tax Appellate Tribunal - Mumbai
Strides Arcolab Ltd, Navi Mumbai vs Asst Cit Cir 10(3), Mumbai on 26 August, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
"J" BENCH, MUMBAI
BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER AND
SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER
SA Nos. 92 & 93/MUM/2022
[ARISING OUT OF ITA.No. 124/MUM/2013 (A.Y. 2008-09) AND
ITA NO. 2877/MUM/2014 (A.Y. 2009-10)]
Strides Pharma Science Limited v. ACIT - Circle - 10(3)
(Earlier known as Strides Shasun Ltd., / Room No. 451, 4th Floor
Strides Arcolab Ltd.,) Aayakar Bhavan
201, Devarata, Sector - 17, Vashi M.K. Road, Mumbai - 400020
Navi Mumbai - 400703
PAN: AADCS8104P
(Appellant) (Respondent)
Assessee by : Shri Ninad Patade
Department by : Shri Samuel Pitta
Date of Hearing : 26.08.2022
Date of Pronouncement : 26.08.2022
ORDER
PER S. RIFAUR RAHMAN (AM)
1. These stay applications have been filed by the assessee for seeking extension of stay of recovery of outstanding demand in 2 SA Nos. 92 & 93/MUM/2022 Strides Pharma Science L td., ITA.No.124/Mum/2013 for A.Y. 2008-09 and ITA.No. 2877/Mum/2014 for A.Y: 2009-10.
2. At the time of hearing, Ld. AR of the assessee brought to our notice that assessee is seeking extension of stay in the appeals in ITA.No. 124/Mum/2013 for A.Y. 2008-09 and ITA.No. 2877/Mum/2014 for A.Y: 2009-10 for which assessee has already got the extension of stay in S.A.Nos. 6 & 7/Mum/2022 dated 28.01.2022. He brought to our notice that the above said two appeals are already heard by the Coordinate Bench and are awaiting for orders. Ld. AR of the assessee prayed for extension of stay for a period of 90 days.
3. On the other hand, Ld.DR fairly accepted the facts submitted by the assessee.
4. Considered the rival submissions and material placed on record, we observe that assessee is seeking extension of stay granted earlier by the bench in S.A. Nos. 6 & 7/Mum/2022 dated 28.01.2022. It is brought to our notice that the above said appeals were already heard by the Coordinate Bench and the order is awaited. Considering the facts available on record, we are inclined to extend the stay granted 3 SA Nos. 92 & 93/MUM/2022 Strides Pharma Science L td., earlier for a further period of 60 days from the date of this order or till pronouncement of the order, whichever is earlier.
5. In the result the stay applications are disposed off as indicated above.
Order pronounced in the open court on 26th August, 2022.
Sd/- Sd/-
(VIKAS AWASTHY) (S. RIFAUR RAHMAN)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated: 26/08/2022
Giridhar, Sr.PS
Copy of the Order forwarded to:
1. The Appellant
2. The Respondent
3. The CIT(A)
4. CIT- concerned
5. DR, ITAT, Mumbai
6. Guard File
BY ORDER,
(Asstt. Registrar)
ITAT, Mumbai.