Income Tax Appellate Tribunal - Delhi
Hans Raj, Hisar vs Ito, Ward- 2, Hisar on 22 September, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI FRIDAY BENCH 'A' 'A' : NEW DELHI (Through Video Conferencing) BEFORE SHRI G.S. PANNU, PANNU, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, SRIVASTAVA, JUDICIAL MEMBER ITA No.4146/Del/2019 No.4146/Del/2019 Assessment Year : 2012 2012- 12-13 Shri Hans Raj, Vs. Income Tax Officer, Prop. Punjab Beej Bhandar, Ward-
Ward-2, 22- 22-BH, Anaj Mandi, Hisar. Mandi Adampur, Haryana - 125 052.
PAN : AJVPR0818B.
(Appellant) (Respondent) CORRIGENDUM PER G.S. PANNU, PANNU, VP :
The instant appeal has been disposed of vide Order of the Tribunal dated 28th August, 2020. However, after issuance of the said Order, the Registry noted that, inadvertently, the appearance on behalf of the assessee in the Order Sheet has been recorded as "None", whereas 'Shri Lalit Mohan, CA' appeared on behalf of the assessee at the time of virtual hearing, which led to the mistake in the cause title of the Order dated 28th August, 2020.
2. The above inadvertent mistake has been brought to the knowledge of the Bench by the Registry. Therefore, we seek to rectify the said error which has crept in our Order dated 28th August, 2020, and direct that the appearance on behalf of the assessee be read as under :-
"Assessee by : Shri Lalit Mohan, CA"2 ITA No.4146/Del/2019
3. Further, the last line after paragraph 5 in the aforesaid Order be replaced by the following :-
"Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 28th August, 2020".
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) SRIVASTAVA) (G.S. PANNU) PANNU) JUDICIAL MEMBER VICE PRESIDENT Dated : 22.09.2020 VK.
Copy forwarded to: -
1. Appellant : Shri Hans Raj, Prop. Punjab Beej Bhandar, 22-
22-BH, Anaj Mandi, Mandi Adampur, Haryana - 125 052.
2. Respondent : Income Tax Officer, Ward-
Ward-2, Hisar.
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar