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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINI
O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri Advast Athwale, Learned Counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020” and has settled the dispute with the Revenue. A copy of Form No. 3 under ‘the Direct Tax Vivad Se Vishwas Act’, filed by the assessee in the Income Tax Department on 15.04.2021 was also placed before the Bench. Shri Advast Athwale, Learned Counsel, on behalf of the assessee, by way of a letter dated 07.09.2021, submitted that since the assessee has settled the dispute with Revenue, therefore this appeal should be dismissed. The Learned Departmental Representative (in short “the ld. DR”) did not raise any objection if this appeal of Revenue is dismissed, as not pressed.
We have heard both the parties and gone through Form No. 3 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has settled dispute with the Department under “Vivad Se Vishwas Scheme, 2020” and received Form No.3. The Ld. DR for the Revenue submits that this appeal filed by the Revenue may be treated as not Assessment Year.2014-15 Daman Hospitality Pvt. Ltd. pressed. Considering the submissions of Ld. Counsel and Ld. DR, this appeal of the Revenue is dismissed as not pressed. Resultantly, appeal of the Revenue is dismissed as not pressed. However, both the parties are given liberty to file appropriate MA if the matter is not finally settled due to some reasons.
In the result, appeal of the Revenue [in AY.2014-15] is dismissed as withdrawn.
Order pronounced on 08/09/2021 at the time of Virtual Court Hearing.