Income Tax Appellate Tribunal - Delhi
M/S. Honda Trading Corporation India ... vs Dcit, New Delhi on 14 September, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES : "I-1" : NEW DELHI
BEFORE SHRI R.S. SYAL, VICE PRESIDENT
AND
SHRI K.N. CHARY, JUDICIAL MEMBER
Stay Appln. No. 630/Del/2018
(ITA No.1447/Del/2014)
Assessment Year: 2009-10
M/s Honda Trading Vs. DCIT, Circle-12(1)
Corporation India Pvt Delhi
Ltd., F-10, Manish Twin
Plaza, Plot No. 3, Sector
4, Dwarka, New Delhi
(Applicant) (Respondent)
Assessee By : Sh. Purushottam Anand, Adv
Department By : Smt. Ashima Neb, Sr. DR
Date of Hearing : 14.09.2018
Date of Pronouncement : 14.09.2018
ORDER
PER R.S. SYAL, VP:
By means of the present stay application, the assessee seeks extension of the stay originally granted by the Tribunal on 06.03.2018.
Stay Appln. No. 630 /Del/2018
2. The ld. AR submitted that the conditions stipulated, while granting original stay, were duly complied with and the delay in disposing of the appeal has not occurred due to the assessee. It was, therefore, prayed that the stay hitherto granted may be extended. The ld. DR opposed the extension of stay.
3. We have heard the parties and perused the relevant material on record. It is indisputably found that the terms of stay originally granted have been duly complied with. The appeal could not be finally heard for one reason or the other, but, for no fault of the assessee. Considering the entirety of the facts and circumstances of the instant case, we are inclined to grant extension of stay for a further period of six months from today or till the disposal of the appeal, whichever is earlier.
4. In the result, the stay application is allowed.
Order pronounced in the open Court on 14.09.2018.
Sd/- Sd/-
[K.N. CHARY] [R.S. SYAL]
JUDICIAL MEMBER VICE PRESIDENT
2
Stay Appln. No. 630 /Del/2018
Dated, 14th September, 2018.
SH
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT (A)
5. DR, ITAT AR, ITAT, NEW DELHI.
3