Income Tax Appellate Tribunal - Kolkata
M/S. Arshia Global Tradecom (P) Ltd, ... vs Dcit, Circle - 7, Kolkata, Kolkata on 24 August, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
KOLKATA BENCH "D", KOLKATA
BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER AND
SH. S.S.VISWANETHRA RAVI, JUDICIAL MEMBER
M.A.No.-102/Kol/2018
(In ITA No.478/KOL/2017)
[Assessment Year: 2011-12]
M/s Arshia Global Tradecom (P.) vs DCIT,
Ltd., Jhunjhunwala House, Circle-7, Aaykar
1/B Nando Mullick Lane, Bhawan, 8th Floor,
Kolkata-700006. Chowringhee Square,
PAN-AAICA3447A Kolkata-700069.
(Appellant) (Respondent)
Appellant by Ms. Surti Baid, FCA
Respondent by Sh. Saurav Kumar, Addl.CIT
Date of Hearing 03.08.2018
Date of Pronouncement 24.08.2018
ORDER
PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER
By this M.A., the assessee seeks to recall the ex-parte order dated 03.04.2018 passed by this Tribunal.
2. After hearing both the parties, we find the reasons stated in the M.A. are bonafide which are supported by an affidavit filed as Annexure 'B', in our opinion, prevented the assessee in appearing before this Tribunal on the date of the hearing. Taking into consideration and contentions made therein in this M.A. and submissions of Ld.AR and interests of justice, we recall the ex-parte order dated 03.04.2018 passed by this Tribunal and restore the appeal in ITA No.478/Kol/2017 to the file. We direct the Registry to fix this appeal on 11.09.2018. Since the date of hearing is pronounced in the open Court, no separate notice will be issued. Accordingly, M.A. filed by the assessee is allowed.
3. In the result, M.A. filed by the assessee is allowed.
Order pronounced in the open court on 24.08.2018.
Sd/- Sd/-
(J.SUDHAKAR REDDY) (S.S.VISWANETHRA RAVI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Date:- 24.08.2018
*Amit Kumar*
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