REKAB CO-OP HSG SOC LTD,MUMBAI vs. ADDLJ CIT(A)2, VADODARA

This appeal was filed by the assessee against order dated 03.11.2023 passed by the CIT(A) for the Assessment Year 2017-18 and the same was transferred to Mumbai jurisdiction.

At the time when the matter was called out, the Ld. AR submitted that this appeal was already transferred to the Mumbai Jurisdiction and the Mumbai Benches of the Tribunal passed order on 16.05.2024 in for Assessment Year 2017-18 wherein the same order of the CIT(A) which arise from the Assessment Order dated 04.02.2019 was decided and, therefore, the present appeal which is listed is just a duplication.

The Ld. DR submitted that the matter has already been decided by the Mumbai Bench of Tribunal and hence becomes infructuous.

We have heard both the parties and perused all the relevant material available on record. The assessee vide letter dated 28th December, 2023 has requested to transfer the appeal papers to Mumbai Jurisdiction and the same was transferred accordingly and the Tribunal has passed order dated 16.05.2024 thereby disposing assessee’s appeal by the Mumbai Bench of the Income Tax Appellate Tribunal. Thus, the number given by the Ahmedabad Benches of the Tribunal and listed as appeal before us becomes infructuous. Hence, the same is disposed of.

In the result, the appeal listed as for Assessment Year 2017-18 is disposed of/dismissed as infructuous.