Income Tax Appellate Tribunal - Delhi
Jindal Steel & Power Ltd., Hisar vs Jcit, Hisar on 25 July, 2019
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IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'I I ' NEW DLEHI
BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT
AND
SHRI K. NARSIMHA CHARY, JUDICIAL MEMBER
Stay Application No. 708 & 35/del/2019
ITA No. 619/del/2015 and 6674/del/2017
Assessment Year: 2010-11 and 2012-13
Jindal steel and power Ltd, vs The ACIT
Jindal Centre, 12 Bhikaji Cama Circle 1 (1),
Place, New Delhi. New Delhi
PAN AAACJ7097D
(Applicant) (Respondent)
Appellant by: Shri Salil Kapoor ,
Shri Sumit Lai Chandni,
Ms. Ananya Kapoor, advocates
Respondent by: Sh. Sandeep Kumar Mishra, Sr. Dr.
Date of hearing: 2 5 / 7 / 2 0 1 9
Date of order : 25/7/2019
ORDER
PER K. NARSIMHA CHARY, J.M.
By w a y of t h i s S t a y P e t i t i o n , a s s e s s e e s e e k s e x t e n s i o n of s t a y t h a t w a s o r i g i n a l l y g r a n t e d on 1 3 / 0 2 / 2 0 1 5 and 1 / 6 / 2 0 1 8 in r e s p e c t of t h e a s s e s s m e n t y e a r s 2 0 1 0 - 1 1 and 1 2 1 3 r e s p e c t i v e l y . A s s e s s e e w a s put on c o n d i t i o n o f p a y m e n t of par t of d e m a n d to be e n t i t l e d to t he g r a n t of s t a y in r e s p e c t of a s s e s s m e n t y e a r 2 0 1 0 - 1 1 and r ec o r d s p e a k s t h e s ai d c o n d i t i o n has b e e n c o m p l i e d w i t h . In r e s p e c t of bot h t he y e a r s , s t a y has b e e n e x t e n d e d f r o m t i m e to t i m e and l a s t l y by f-- i order dated 11/01/2019.
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2. Ld. A u t h o r i z e d R e p r e s e n t a t i v e s u b m i t t e d t h a t s u b s e q u e n t to t he l a t e s t s t a y o r d e r , t h e m a t t e r u n d e r w e n t t h r e e a d j o u r n m e n t s , n a m e l y , 2 7 / 2 / 2 0 1 9 , 1 6 / 4 / 2 0 1 9 and 2 0 / 5 / 2 0 1 9 on w h i c h d a t e s b e n c h w a s h e a r i n g t h e m a t t e r r e l a t i n g to t he a s s e s s e e f o r e a r l i e r y e a r , n a m e l y , 2 0 0 9 - 1 0 and on t h a t g r o u n d t h e s e a p p e a l s ar e a d j o u r n e d and n o w m a t t e r n o w s t a n d s p o s t e d to 2 4 . 2 0 1 9 .
3. Ld. D e p a r t m e n t a l R e p r e s e n t a t i v e d o e s not d i s p u t e a n y of t h e s e facts.
4. H a v i n g r e g a r d to t he f a c t s and c i r c u m s t a n c e s o f t h e c as e , we are c o n v i n c e d t h a t t h e d e l a y in n o n - d i s p o s a l of t h e a p p e a l is not a t t r i b u t a b l e to t h e c o n d u c t of t h e a s s e s s e e an d t h e r e f o r e , the s t a y c o u l d be e x t e n d e d f o r a f u r t h e r p e r i o d of si x m o n t h s s u b j e c t to the c o n d i t i o n t h a t t h e a s s e s s e e s hal l not s e e k t i m e , in t h e e v e n t of w h i c h the stay o rde r shall stand cancelled.
5. In t h e r e s u l t , S t a y P e t i t i o n of t he a s s e s s e e is a l l o w e d .
Pronounced in open court on this the 2$'th o f July 2019.
( PRAMOD K U M A R S ? (K. NARSI MHA CHAftY)
VICE PRESIDENT JUDICIAL MEMBER
Dated: 2 5 / 7 / 2 0 1 9 s
'VJ'
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTAN T REGISTRAR
ITAT NEW DELHI