Income Tax Appellate Tribunal - Delhi
M/S Pepsico India Holdings Pvt. Ltd.,, ... vs Acit,, New Delhi on 19 May, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'I-1' NEW DELHI
BEFORE SHRI R. S. SYAL, VICE PRESIDENT
AND
SMT. BEENA A. PILLAI, JUDICIAL MEMBER
S.A. No.290/Del/2017
(In I.T.A No.4516/Del/2016)
Assessment Year : 2010-11
Pepsico India Holdings Pvt. Ltd., Vs ACIT,
(Erstwhile M/s Pepsi Foods Pvt. Ltd.), Central Circle,
3B, DLF Corporate Park, New Delhi.
'S' Block, Qutub Enclave,
Phase III,
Gurgaon.
PAN: AAACP1272K
(Applicant) (Respondent)
Assessee by: Shri Anmol Anand, Advocate
Revenue by: Shri Neeraj Kumar, Sr. DR
Date of Hearing 19.05.2017
Date of Pronouncement 19.05.2017
ORDER
PER R. S. SYAL, AM:
By means of the present stay application, the assessee seeks extension of the stay originally granted by the Tribunal on 22.11.2016 in relation to the assessment year 2010-11. 2 SA No. 290/Del/2017
2. The ld. AR submitted that the conditions stipulated, while granting original stay, were duly complied with and the delay in disposing of the appeal has not occurred due to the assessee. It was, therefore, prayed that the stay hitherto granted may be extended. The ld. DR opposed the extension of stay.
3. We have heard the parties and perused the relevant material on record. It is indisputably found that the terms of stay have been duly complied with. The appeal could not be finally heard for one reason or the other, but, for no fault of the assessee. Considering the entirety of the facts and circumstances of the instant case, we are inclined to grant extension of stay for a further period of six months from today or till the disposal of the appeal, whichever is earlier. 3 SA No. 290/Del/2017
4. In the result, the stay application is allowed.
Order pronounced in the open Court on 19.05.2017.
Sd/- Sd/-
(BEENA A. PILLAI) (R. S. SYAL)
JUDICIAL MEMBER VICE PRESIDENT
Dated: 19.05.2017
dk
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR