O R D E R
PER SHRI A.K.GARODIA, AM:
This stay petition has been filed by the assessee seeking extension of stay in respect of outstanding disputed tax demand of Rs.8,210,833,477/-.
2. None appeared on behalf of the assessee when the matter was called for hearing on 19-08-2016. Inspite of this, the notice of hearing was also issue to the assessee by RPAD. It is now clear that the assessee is not interested in the stay application and hence the same is dismissed.
1
2
S.P.No.119(BNG)/2016
3. In the result, the stay petition filed by the assessee is dismissed. Order pronounced in the open Court on 19-08-2016. Sd/- Sd/-
(SUNIL KUMAR YADAV) (A.K.GARODIA)
JUDICIAL MEMER ACCOUNTANT MEMBER
Bangalore:
D a t e d : -08-2016
am*
Copy to :
1 Appellant
2 Respondent
3 CIT(A)-IV, Bangalore.
4 CIT
5 DR, ITAT, Bangalore.
6 Guard file (1+1) AR,ITAT, Bangalore
| 1. |
Date of Dictation ……………………………………………………….. |
| 2. |
Date on which the typed draft is placed before the dictating Member …………………………………. |
| 3. |
Date on which the approved draft comes to the Sr. P. S. ……………………………………………………………….. |
| 4 |
Date on which the order is placed before the dictating Member for pronouncement ……………….. |
| 5. |
Date on which the order comes back to the Sr. P.S. ………………………………………………………….. |
| 6. |
Date of uploading the order on website ………………………………………………………………………….. |
| 7. |
If not uploaded, furnish the reason for doing so………………. |
| 8. |
Date on which the file goes to the Bench Clerk …………………………….. |
| 9. |
Date on which order does for Xerox & endorsement ………………………………. |
| 10. |
Date on which the file goes to the Head Clerk……………. |
| 11 |
The date on which the file goes to the Assistant Registrar for signature on the order……………………………. |
| 12 |
The date on which the file goes to the dispatch section for dispatch of the Tribunal order…… |
| 13 |
Date of dispatch of order…………… |