Income Tax Appellate Tribunal - Mumbai
Akansha Homes P.Ltd, Mumbai vs Ito 5(1)(1), Mumbai on 20 January, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH, MUMBAI
BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND
SHRI SAKTIJIT DEY, JUDICIAL MEMBER
MA No.465/Mum./2019
(Arising out of ITA No.1077/Mum/2016)
(Assessment Year: 2010-11)
M/s. Akansha Homes P. Ltd.
Ambika Niwas, CHS
Opp. 8 No. Society ................ Appellant
Near Ganesh Mandir
Versova, Mumbai - 400 053
PAN: AAHCA2510K
v/s
ITO 5(1)(1)
R.No.570, 5th Floor
Aayakar Bhavan ................ Respondent
M.K.Road
Mumbai - 400 020
Assessee by : Shri. S.S. Phadkar &
Shri Kalpesh Tuvalkar
Revenue by : Shri. Kamal Mangal
Date of Hearing -17/01/2020 Date of Order -20/01/2020
ORDER
PER: SHAMIM YAHYA By way of this Miscellaneous Application, assessee seeks recall of the order of this Tribunal in ITA No.1077/Mum/2016 for A.Y.2010-11 in the order dated 16/04/2018. MA No.465/Mum/2019
M/s. Akansha Homes Pvt. Ltd
2. The above appeal was disposed off without any representation from the assessee. Now, by way of this affidavit, assessee had submitted that assessee had not received the notice of hearing, hence, it has been pleaded that in the interest of justice, the said order should be recalled and assessee should be granted an opportunity for hearing. Upon careful consideration, we are inclined to recall the aforesaid exparte order of the Tribunal in terms of ITAT rules. The Registry is directed to fix the case for the hearing in the normal course.
3. In the result, Miscellaneous Application is allowed.
Order pronounced in the Open Court on 20.01.2020
SAKTIJIT DEY SHAMIM YAHYA
JUDICIAL MEMBER ACCOUNTANT MEMBER
MUMBAI, DATED: 20 .01.2020
Copy of the order forwarded to:
(1) The Assessee;
(2) The Revenue;
(3) The CIT(A);
(4) The CIT, Mumbai City concerned;
(5) The DR, ITAT, Mumbai;
(6) Guard file. By Order
Karuna
Sr. Private Secretary (Dy./Asstt.Registrar)
ITAT, Mumbai
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