Income Tax Appellate Tribunal - Mumbai
Parmar Build Tech, Mumbai vs Acit 33(2), Mumbai on 23 October, 2020
THE INCOME TAX APPELLATE TRIBUNAL
"SMC" Bench, Mumbai
Shri Shamim Yahya (AM)
M.A. No. 84/Mum/2020 in
I.T.A. No. 3385/Mum/2018 (Assessment Year 2012-13)
M/s. Parmar Build Tech ACIT-33(2)
Parmar Estate Room No. 608
Parekh Nagar, Swami 6 t h Floor
Vevekanand School Pratakshyakar
Kandivali (West) Bhavan, Bandra
Mumbai-400 067. Kurla Complex
Bandra East
PAN : AAJFP2574F Mumbai-400 051.
(Appellant) (Respondent)
Assessee by Shri Vipul Shah
Department by Shri V. Vinod Kumar
Date of Hearing 23.10.2020
Date of Pronouncement 23.10.2020
ORDER
By way of this miscellaneous application assessee seeks recall of the ex parte order of this tribunal in income tax appeal number 3385/Mum/2018 vide order dated 18.6.2019.
2. I have heard both the counsel and perused the records. On careful consideration and considering the reasonable cause attributed for non- appearance of the counsel for the assessee, I am of the considered opinion the above ex-parte the order of this tribunal deserves to be recalled. Accordingly the above said order of the tribunal is duly recalled. The registry is directed to fix the appeal for hearing in normal course on 07.12.2020. Notice of hearing has been duly taken note of by the parties.
23. In the result the miscellaneous application stands allowed.
Order pronounced under Rule 34(4) of the ITAT Rules on 23.10.2020 Sd/-
(SHAMIM YAHYA) ACCOUNTANT MEMBER Mumbai; Dated : 23/10/2020 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// (Assistant Registrar) PS ITAT, Mumbai