Income Tax Appellate Tribunal - Bangalore
M/S. Cgi Information Systems And ... vs Dcit, Circle-2(1)(1), Bangalore on 26 July, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
"B" BENCH : BANGALORE
BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER
AND
SMT BEENA PILLAI, JUDICIAL MEMBER
S.P. No.219/Bang/2019
(in ITA No.626/Bang/2016)
M/s. CGI Information Systems
and Management Consultants The Deputy
Pv.Ltd. City, Tower-2, 95/1 and Commissioner of
905/2,Electronic City, Vs. Income Tax,
Phase-1(West) Circle - 2 (1) (1),
Bangalore-560 0100. Bangalore.
PAN: AAACI1994C
APPELLANT RESPONDENT
Assessee by : Shri Tanmayee Rajkumar, Advocate
Revenue by : Sri. R.N.Siddappaji, Addl. CIT
Date of hearing : 26.07.2019
Date of : .07.2019
Pronouncement
ORDER
Per Smt.Beena PIllai, Judicial Member;
This stay petition is filed by the assessee, seeking extension of stay of the outstanding demand for the assessment year 2011-12.
2. The ld. AR had drawn our attention to the order sheet of the case to show that the assessee has not sought any adjournment and therefore, the delay in disposal of appeal was not attributable to the assessee. The ld. AR has also drawn our S.P. No. 219/Bang/2019 (in ITA No.626/Bang/2016) Page 2 of 3 attention to the last order passed by the Tribunal 18-01-2019 wherein extension of stay was granted for period of six months from 18.01.2019 and ought extension of stay earlier granted.
3. On the other hand, the ld. DR has not opposed the grant of extension of stay.
4. We have heard the rival contentions and perused the record. Considering all the facts and circumstances of the case, and more particularly when the Ld.DR for the revenue has sought adjournment on the last date of hearing, we grant extension of stay for a further period of six months from the date of this order, subject to the condition that the assessee shall not seek adjournment without justifiable reasons. It has been submitted by the Ld. AR that appeal is already fixed for hearing on 19-08- 2019.
5. In the result, the stay petition filed by the assessee is allowed.
Order pronounced on the (B.R.BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the am* S.P. No. 219/Bang/2019 (in ITA No.626/Bang/2016) Page 3 of 3 Copy to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT, Bangalore
6. Guard file By order Assistant Registrar,