Income Tax Appellate Tribunal - Mumbai
Anil Jaggi, vs Asst Cit 30(1), on 2 June, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "A", MUMBAI
BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER
AND SHRI RAVISH SOOD, JUDICIAL MEMBER
SA NO.302/MUM/2017
(Arising out of ITA No.3049/Mum/2016,
Assessment Year 2007-08)
Shri Anil Jaggi,
Flat No.201, Gardenia B,
Vasant Valley, Film City Road,
Malad (E), Mumbai 400 064.
PAN: AACPJ 7052M ...... Applicant
Vs.
The Asstt. Commissioner of Income Tax Cir.30(1),
C-13, Room No.503,
5th Floor, Pratyakshakar Bhavan,
Bandra Kurla Complex, Bandra (E)
Mumbai 400051. .... Respondent
Applicant by : Shri J.P.Bairagra
Respondent by : Shri Saurabh Deshpande
Date of hearing : 02/06/2017
Date of pronouncement : 02/06/2017
ORDER
PER G.S. PANNU,AM:
At the time of hearing, the Ld. Representative for the applicant stated, at the outset, that the assessee would be satisfied if an out-of- turn hearing is granted for the appeal pending with the Tribunal even if no stay on the recovery of the outstanding demand is granted.2
SA NO.302/MUM/2017
2. The Ld. Departmental Representative has not opposed the said prayer of the assessee.
3. The Registry is hereby directed to post the appeal of the assessee before the Regular Bench on 27/06/2017. Since the date of hearing has been announced in the open court, the requirement of issuance of formal notice of hearing is hereby dispensed with.
4. In the result, the stay application is 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 02/06/2017.
Sd/- Sd/- (RAVISH SOOD) (G.S. PANNU) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 02/06/2017 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