CJ DARCL LOGISTICS LTD.,GURGAON vs. ACIT CPC-TDS, GHAZIABAD

ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-3, New Delhi dated 20.05.2019. The assessee has raised following grounds of appeal:-

1. “That on the facts and circumstances of the case and in law, Ld. Commissioner of Income Tax (Appeals)-3 ['CIT (A)'] has erred in dismissing the appeal on the ground that the same is barred by limitation without appreciating that the Appellant has sufficient cause in delay in filing an appeal before the CIT(A).

2. That on the facts and circumstances of the case and in law, Ld. CIT(A) failed to exercise his discretion to condone the delay in filing an appeal on account of incorrect appreciation of facts and law. 3. That on the facts and circumstances of the case and in law, the Ld. Assessing Officer (Ld. AO) has erred in raising a demand of INR 9,36,390 on account of short deduction of taxes, without appreciating the facts of the case.

4. That on the facts and circumstances of the case and in law, the Ld. AO has erred in applying rate of deduction of tax @ 20 percent in accordance with provisions of section 206AA of the Income-tax Act, 1961 (the Act) on payment made to non-resident (i.e. Anbis Development) without appreciating that the recipient of the such sum is entitled to be governed by the beneficial provisions of double taxation avoidance agreement entered into between India and Bangladesh. That the above grounds of appeal ore mutually exclusive and without prejudice to each other. That the Appellant reserves its right to add, alter, amend or withdraw any ground of appeal either before or at the time of hearing of this appeal. Any consequential relief to which the Appellant may be entitled under law in pursuance of the aforesaid grounds of appeal, or otherwise may be granted.”

“This is with reference to the captioned appeal filed by the Appellant before the Hon'ble Income Tax Appellate Tribunal, New Delhi ("Hon'ble ITAT") on July 18,2019. The appeal is pending before the Hon'ble Bench "B" and has been listed for hearing on February 08, 2022. The copy of notice for hearing has been enclosed as Annexure 1. The Appellant submits that the issue on which the present appeal has been preferred has been rectified at the TRACES portal. Accordingly, there is no demand outstanding as on date in the case of the Assessee for AY 2015- 16. Therefore, the subject matter of the appeal/ ground of appeal does not exist anymore and as a result, the present appeal has become infructuous.

Since the grievance of the Appellant does not subsist, the Appellant does not wish to pursue the present appeal.

Hence, the appellant craves leave of this Hon’ble Tribunal to withdraw the present appeal”

Order pronounced in the open Court on 08th February, 2022.