Income Tax Appellate Tribunal - Mumbai
M/S Dev Engineers, Mumbai vs Dcit Cc 2 (1), Mumbai on 19 February, 2021
S.A. Nos. 143-145/Mum/2020 (arising out of ITA Nos. 506-508/Mum/2020) 1
A.Ys. 2015-16 to 2017-18, M/s Dev Engineers VS. DCIT, CC- 2(1)
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "D", MUMBAI
BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND
SHRI N.K. PRADHAN, ACCOUNTANT MEMBER
S.A. No. 143/MUM/2020
[Arising out of ITA 506/Mum/2020(A.Y: 2015-16)]
S.A. No. 144/MUM/2020
[Arising out of ITA 507/Mum/2020(A.Y: 2016-17)]
S.A. No. 145/MUM/2020
[Arising out of ITA 508/Mum/2020(A.Y: 2017-18)]
M/s Dev Engineers Vs. Dy. Commissioner of
307, Jalaram Business Centre, Income-tax, Central Circle - 2(1),
Ganjawala Lane, Borivali West, 8th Floor, Pratishtha Bhavan,
Mumbai - 400092
Mumbai - 400020
PAN No: AAKFD8486D
(Applicant) (Respondent)
Applicant by : None
Respondent by : Shri Bharat Andhale, D.R.
Date of Hearing : 19.02.2021
Date of Pronouncement : 19.02.2021
ORDER
PER RAVISH SOOD, JM:
The captioned applications seeking stay on the recovery of the outstanding demand for A.Y. 2015-16, A.Y. 2016-18 and A.Y.2017-18 had been filed before us by the assessee applicant on 11.03.2020.
2. The Authorized Representative (for short „A.R‟) for the assessee applicant has filed a letter seeking withdrawal of the aforesaid respective applications.
3. The ld. Departmental Representative (for short „D.R‟) did not object to the seeking of withdrawal of the aforesaid applications for grant of stay on the recovery of the outstanding demand by the assessee applicant.
S.A. Nos. 143-145/Mum/2020 (arising out of ITA Nos. 506-508/Mum/2020) 2 A.Ys. 2015-16 to 2017-18, M/s Dev Engineers VS. DCIT, CC- 2(1)
4. Accordingly, in the backdrop of the aforesaid facts the captioned applications seeking stay on the recovery of the outstanding demand are dismissed as withdrawn.
Order pronounced in the open court on 19.02.2021 Sd/- Sd/-
N.K. Pradhan Ravish Sood
(ACCOUNTANT MEMBER) (JUDICIAL MEMBER)
Mumbai, Date: 19.02.2021
PS: Rohit
Copy of the Order forwarded to :
1. Assessee
2. Respondent
3. The concerned CIT(A)
4. The concerned CIT
5. DR "D" Bench, ITAT, Mumbai
6. Guard File
BY ORDER,
Dy./Asst. Registrar
ITAT, Mumbai