HEMALATHA MALLAPURAM,HYDERABAD vs. INCOME TAX OFFICER, WARD-9(3), HYDERABAD

PER A. MOHAN ALANKAMONY, A.M.:

The above captioned appeal was disposed off by the Tribunal vide order dated 24/07/2020. It is now brought to our notice by the assessee that in the said order, the Assessment Year was wrongly mentioned as 2013-14 instead of 2010-11 and requested for rectifying the same. On perusal of the record, we find, it to be an inadvertent typographical mistake that has crept into the Order while mentioning the Assessment Year. Hence the assessee’s prayer is justified. Therefore, We hereby hold that the assessment year mentioned in the Order shall be read as under: - “Assessment Year-2010-11” (P. MADHAVI DEVI) ACCOUNTANT MEMBER Hyderabad, dated 20th October, 2020. okk