M/S.VIVEK PRINTS PVT.LTD,SURAT vs INCOME TAX OFFICER WARD 2(1)(4), SURAT

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINI

For Appellant: Shri Sapnesh Sheth, CA

For Respondent: Ms Anupama Singal, Sr. DR

Hearing: 03/05/2021Pronounced: 03/05/2021

O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri Sapnesh Sheth, Learned Counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of Form No. 3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 04.12.2020 was also placed before the Bench. Shri Sapnesh Sheth, on behalf of the assessee, by way of a letter dated 25.03.2021, submitted that assessee has prayed for withdrawal of the appeal to which, the learned Departmental Representative (in short “the Ld. DR”) did not raise any objection.

We have heard both the parties and gone through the Form No.3 along with Acknowledgement No.78251400041220 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The Ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. The Assessing Officer is directed to pass the consequential order as per CBDT Circular No.03/2021 dated 04.03.2021.

2 ITA.306/SRT/2017/AY.2009-10 M/s. Vivek Prints Pvt. Ltd. 3. In the result, the appeal of the assessee (in AY.2009-10) is dismissed as withdrawn.

Order pronounced on 03/05/2021 at the time of Virtual Court Hearing.

M/S.VIVEK PRINTS PVT.LTD,SURAT vs. INCOME TAX OFFICER WARD 2(1)(4), SURAT