PER K. NARASIMHA CHARY, JM In all these matters stay of demand was granted by a coordinate bench of this Tribunal on 1.4.2019 vide Stay Application Nos. 408 to 412/Del/2019. Now the assessees seek extension of the same on the ground that on none of the dates of adjournment, namely, 22.5.2019, 28.5.2019, Date of Hearing 11.10.2019 Date of Pronouncement 11.10.2019 25.7.2019, 1.8.2019, 27.8.2019 and 25.9.2019, assessee sought the adjournment and on the other hand, the matters were adjourned at the request of the learned DR. Learned AR, therefore, submitted that since the reason for non disposal of the appeals are not attributable to the conduct of the assessee, the Stay has to be extended in all these matters.
2. None of the facts pleaded by the ld. AR are controverted by the learned DR and it goes without saying that the matters have continuously been adjourned at the request of the learned DR.
3. In these circumstances, we are of the considered opinion that the operation of stay of demand could be further extended by 180 days or till the disposal of the appeals, whichever is earlier.
3. In the result, Stay Applications are allowed. Order pronounced in the Open Court on 11th October , 2019. Sd/- sd/- (G.S. PANNU) (K. NARASIMHA CHARY) VICE PRESIDEBNT JUDICIAL MEMBER Dated: 11th October, 2019 Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI Draft dictated on 11.10.2019 Draft placed before author 11.10.2019 Draft proposed & placed before the second member 11.10.2019 Draft discussed/approved by Second Member. 11.10.2019 Approved Draft comes to the Sr.PS/PS 11.10.2019 Kept for pronouncement on 11.10.2019 Date of uploading order on the website .10.2019 File sent to the Bench Clerk .10.2019 Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.