GMR HOSPITALITY AND RETAIL LIMITED(FORMERLY KNOWN AS GMR HOTELS AND RESORTS LIMITED),HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-2(2), HYDERABAD

This is assessee’s appeal for the respective A.Ys against the separate orders of the CIT (A)-2, Hyderabad, dated 28.02.2017, 3.1.2018 and 29.01.2019.

At the outset, the Ld. AR submitted before us that the assessee does not want to pursue the appeals as they have already filed forms I & II under the “vivad se vishwas” scheme and its acceptance is awaited. Therefore, consequent to the same, the assessee desires to withdraw the appeals filed before the Tribunal. Hence it was pleaded, that the appeals of the assessee may be treated as withdrawn.

The Ld. DR conceded to the request of the Ld. AR. of 2018 794 of 2017 382 of 2018 and 267 of 2019 GMR Hospitality and Retail Ltd Hyderabad 4. After hearing both the parties, according to the request of the assessee and its Ld. AR, we hereby allow the appeals of the assessee to be withdrawn. We also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected. 5. In the result, appeal of assessee is dismissed as withdrawn. Order pronounced in the Open Court on 21st June, 2021.