M/S PEE VEE TEXTILES LIMITED ,WARDHA vs. ASSISTATN COMMISSIONER OF INCOME TAX WARDHA CIRCLE , WARDHA
No AI summary yet for this case.
Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT
Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI
PER INTURI RAMA RAO, AM: We find that a typographical error had crept in our order dated 03.11.2023 in the above captioned appeals, in the appellant’s counsel name. Hence, this corrigendum is being issued.
The appellant’s counsel name “Shri Rajesh V. Loya” shall be substituted by “Shri Sanjay C. Thakar”.
The remaining order shall remain unchanged. Corrigendum pronounced on this 21st day of November, 2023. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 21st November, 2023. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.
""यथ" / The Respondent.
The CIT(A)-2, Nagpur.
The Pr. CIT-2, Nagpur. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, नागपुर /
DR, ITAT, Nagpur. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.