Income Tax Appellate Tribunal - Mumbai
Red Hat India P.Ltd, Mumbai vs Dcit 15(3)(1), Mumbai on 15 September, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
"K" Bench, Mumbai
Before S/Shri B.R. Baskaran (AM) & Ramlal Negi (JM)
S.A. No. 406/Mum/2017 in
ITA No. 1456/Mum/2017 (Assessment Year 2012-13)
Red Hat India Pvt. Ltd. DCIT 15(3)(1)
A-201, Supreme Business Vs. Mumbai
Park, Supreme City
Hiranandani Gardens
Powai, Mumbai-400 076.
PAN : AABCR7097N
(Appellant) (Respondent)
Assessee by Shri Nikhil Thiwari &
Shri Rajiv Narayan
Department by Shri V. Tustia
Date of Hearing 15.9.2017
Date of Pronouncement 15.9.2017
ORDER
Per B.R. Baskaran (AM) :-
The assessee has filed this stay application seeking extension of stay already granted by the Tribunal, vide its order dated 10-03-2017 passed in S.A. No.140/Mum/2017.
2. The Ld A.R submitted that the appeal has already been heard on 05-07- 2017 and the order is awaited. Accordingly he prayed for extension of stay.
3. We heard Ld D.R and perused the record. Having regard to the submissions made by Ld A.R, we are of the view that the stay already granted by the Tribunal deserves extension. Accordingly we extend the stay for a period of six months or till the date of disposal of appeal, whichever period expires earlier.
24. In the result, the stay application of the assessee is allowed.
Order has been pronounced in the Court on 15.9.2017.
Sd/- Sd/-
(RAMLAL NEGI) (B.R.BASKARAN)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated : 15/9/2017
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent
3. The CIT(A)
4. CIT
5. DR, ITAT, Mumbai
6. Guard File.
BY ORDER, //True Copy// (Dy./Asstt. Registrar) PS ITAT, Mumbai