Income Tax Appellate Tribunal - Mumbai
Diwakar N Shetty, Mumbai vs Assistant Commissioner Of Income Tax ... on 13 July, 2018
P a g e |1
M. A. 796/Mum/2017 A.Y. 2004-05 (Arising out of ITA No. 7309/Mum/2014)
Shri Diwakar N. Shetty Vs. Assistant Commissioner of Income Tax, Central Circle-34
IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI
BEFORE SHRI B.R.BASKARAN, AM AND SHRI RAVISH SOOD, JM
M.A. No. 796/Mum/2017
(Arising out of ITA No. 7309/Mum/2014)
(निर्धारण वषा / Assessment Year:2004 -05)
Shri Diwakar N. Shetty Assistant Commissioner of
51A, Room No. 12, Income Tax, Central Circle-34
Dhan Laxmi Apartment, [now Dy. CIT, Central Circle-
Mahakali Caves Road, बिधम/ 6(1),Mumbai]
Andheri (East), Vs. R. No. 1905, 19th Floor,
Mumbai- 400093 Air India Building, Nariman
Point,
Mumbai- 400021
स्थामी रेखा सं ./ जीआइआय सं ./ PAN No. AAIPS6919E
(अऩीराथी /Applicant) : (प्रत्मथी / Respondent)
अऩीराथी की ओय से / Applicant by : Shri Kumar Kale, A.R
प्रत्मथी की ओय से/Respondent by : Shri Aarjoo Garodiya, D.R
सुनवाई की तायीख / : 20.04.2018
Date of Hearing
घोषणा की तायीख / : 13.07.2018
Date of Pronouncement
आदे श / O R D E R
PER RAVISH SOOD, JUDICIAL MEMBER:
Order U/s 254(2) The present miscellaneous application filed by the assessee applicant under Sec.254(2) of the Income tax Act, 1961 (for short 'Act') arises from the order passed by the Tribunal under Sec.254(1) of the Act in ITA No. P a g e |2 M. A. 796/Mum/2017 A.Y. 2004-05 (Arising out of ITA No. 7309/Mum/2014) Shri Diwakar N. Shetty Vs. Assistant Commissioner of Income Tax, Central Circle-34 7309/Mum/2014, dated 07.04.2017. The ld. Authorized Representative (for short 'A.R') for the assessee applicant at the very outset submitted that as subsequent to the filing of the miscellaneous application, the A.O giving effect to the order passed by the Tribunal had quashed the assessment framed under Sec.144 r.w.s. 153C of the Act, thus the miscellaneous application filed by the assessee no longer survives. The ld. A.R had placed on record a letter dated 20.04.2018 wherein the assessee has sought the permission of the bench to withdraw the miscellaneous application. The ld. Departmental Representative (for short 'D.R.') did not object to the request of the assessee seeking withdrawal of the miscellaneous application.
2. We thus, in the backdrop of the aforesaid facts permit the assessee applicant to withdraw the miscellaneous application.
3. The miscellaneous application filed by the assessee applicant is dismissed as withdrawn.
Order pronounced on 13.07.2018
Sd/- Sd/-
(B.R.Baskaran) (Ravish Sood)
ACCOUNTANT MEMBER JUDICIAL MEMBER
भुंफई Mumbai; ददनांक 13.07.2018
Ps. Rohit
आदे श की प्रनिलऱपि अग्रेपषि/Copy of the Order forwarded to :
1. अऩीराथी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमुक्त(अऩीर) / The CIT(A)-
4. आमकय आमुक्त / CIT
5. ववबागीम प्रतततनधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai
6. गार्ड पाईर / Guard file.
सत्मावऩत प्रतत //True Copy// P a g e |3 M. A. 796/Mum/2017 A.Y. 2004-05 (Arising out of ITA No. 7309/Mum/2014) Shri Diwakar N. Shetty Vs. Assistant Commissioner of Income Tax, Central Circle-34 आदे शधिुसधर/ BY ORDER, उि/सहधयक िंजीकधर (Dy./Asstt. Registrar) आयकर अिीऱीय अधर्करण, भंफ ु ई / ITAT, Mumbai