Income Tax Appellate Tribunal - Mumbai
Eight Roads Investment Advisors P.Ltd, ... vs Dcit Cir 6(2)(2), Mumbai on 11 August, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "K", MUMBAI
BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER
AND SHRI PAWAN SINGH, JUDICIAL MEMBER
SA NO.344/MUM/2017
(Arising out of ITA Nos.198/Mum/2016,
Assessment Years 2011-12 )
Eight Roads Investment Advisors
Private Limited, (Formerly known
As FIL Capital Advisors (India)
Private Limited)
304, 3rd Floor, Tower A,
Ppepninsula Business Park,
Ganpatrao Kadam Marg,
Lower Parel,Mumbai 400013 ........ Applicant
PAN: AABCF1370N
Vs.
The Dy. Commissioner of Income Tax 6(2)(2)
Mumbai. .... Respondent
Applicant by : Shri Nishant Thakkar &
Ms Jasmine Amalsadvala
Respondent by : Shri Suman Kumar
Date of hearing : 11/08/2017
Date of pronouncement : 11/08/2017
ORDER
PER G.S. PANNU,AM:
By way of the present application assessee is seeking further extension of stay of recovery of outstanding demanding earlier granted by the Tribunal in S.A.No. 36/Mum/2017 vide order dated 03/02/2017.2
SA NO.344/MUM/2017
2. In this context, it was noted that the corresponding appeal of the assessee is finally heard and the order is awaited. Considering the aforesaid, we deem it fit and proper to grant stay on the recovery of the outstanding demand for a further period of three months from today or till the disposal of the appeal, whichever is earlier.
3. In the result, the stay applications are disposed of, as above. [ The above decision was pronounced in the open court in the presence of both the parties at the conclusion of the hearing on 11/08/2017 Sd/- Sd/-
(PAWAN SINGH) (G.S. PANNU) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 11/08/2017 Vm, Sr. PS
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) ITAT, Mumbai