C I T CENTRAL JAIPUR vs. SHRI MANISH TAMBI

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 111/2014 Commissioner of Income Tax (Central) Jaipur ----Appellant Versus Shri Manish Tambi, C-33, Sikar House, Outside Chandpole Gate, Jaipur. ----Respondent For Petitioner(s) : Mr. Siddharth Bapna on behalf of Mr. Anil Mehta HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 03/05/2018 1. Learned counsel for the appellant contended that the original order was passed under Section 69 A and CIT(A) as well as Tribunal passed the order u/s 68A. 2. In that view of the matter, they are desires to file rectification application before the Tribunal. 3. In that view of the matter, the appeal stands dismissed as withdrawn with liberty to the appellant to file rectification application before the Tribunal. The time taken till date shall be considered while considering the rectification application. (BANWARI LAL SHARMA),J (K.S.JHAVERI),J S. Kumawat/38