Income Tax Appellate Tribunal - Delhi
Hero Motocrop Ltd., New Delhi vs Acit, Circle- 11(1), New Delhi on 15 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'I-1': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
S.A.No.239/Del/2020
Arising out of ITA No.9187/Del/2019
(ASSESSMENT YEAR 2015-16)
Hero Motocrop Ltd. Asst. CIT-
34, Community Centre, Circle-11(1)
Basant Lok, Vs. New Delhi.
Vasant Vihar,
New Delhi-110 057.
PAN-AAACH 0812J
(Appellant) (Respondent)
Appellant By Sh. Gaurav Jain, Adv.&
Ms. Manisha Sharma, Adv.
Respondent by Sh. Surender Pal, CIT-DR.
Date of Hearing 15.01.2021
Date of Pronouncement 15.01.2021
ORDER
PER SUDHANSHU SRIVASTAVA, JM:
The Learned Counsel for the assessee states that the appeal of the assessee has been heard and the order is awaited. It was prayed that the Stay may be extended till the pronouncement of the order or a period of 90 days whichever occurs earlier. 2 SA No.239/Del/2020
Arising out of ITA No.9187/Del/2019 Hero Motocrop Ltd. vs. ACIT 2.0 The Learned CIT- DR submitted that in the meanwhile, the assessee may be directed to deposit some amount prior to extension of Stay so that the interest of Revenue is also safeguarded.
3.0 We note that hearing of the appeal has already taken place and the order is awaited. Accordingly, we extend the Stay originally granted on 06.12.2019 in Stay Application No.1083/Del/2019 for a period of 90 days or till the disposal of the appeal, whichever occurs earlier.
4.0 In the final result, the Stay Application stands allowed.
Order pronounced on 15 t h January, 2021.
Sd/- Sd/-
(O.P.KANT) (SUDHANSHU SRIVASTAVA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 15/01/2021
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI