SHAGUN KUMAR JAIN ENTERPRISES,NEW DELHI vs. ITO, WARD-47(5), NEW DELHI

(A) This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax (Appeals)-16, New Delhi 01/06/2017 for Assessment Year 2010-11. Grounds taken in this appeal of Assessee are as under:

“1. That the Ld. CIT (A) has wrongly held the reassessment proceeding u/s 147 is valid. 1(b) That the Ld. CIT (A)-16, New Delhi has wrongly held it as a typographical human error for mentioning the date as 25/3/2004 on notice issued u/s 147, for which reasons were recorded on a subsequent date i.e. 26/3/2014, for forming an opinion which was not as per provisions of law. 1(c)That the Ld. CIT (A) has wrongly confirmed the Ld. A.O.'s action who had failed to disposed off the objections for reopening u/s 148 filed by the assessee immediately on receipt of objections recorded at the end of assessment proceedings. Page 1 of 4

ITA No.-5193/Del/2017. Shagun Kumar Jain Enterprises.

1(d) That the Ld. CIT(A) has wrongly held that objections to reassessment proceedings were filed after the assessment had been completed.

(B) At the time of hearing, the learned Authorized Representative (“Ld. AR”, for short) for the Assessee informed us that the assessee has opted to settle the aforementioned appeal under Vivad Se Vishwas Scheme, 2020 (“VSVS”, for short) and that the assessee has already filed the relevant forms. He drew our attention to letter dated 9th April, 2021 filed from assessee’s side in Income Tax Appellate Tribunal (“ITAT”, for short) giving intimation of the same. In view of this, the learned AR as well as the Learned Senior Departmental Representative [“Ld. Sr. DR, for short] submitted before us that this appeal may be treated as withdrawn and may be dismissed on account of the aforesaid VSVS. After due consideration, we are of the opinion that this appeal has become infructuous on account of aforesaid VSVS, and this appeal may be treated as withdrawn on account of the aforesaid VSVS. Accordingly, this appeal having become infructuous, is treated as withdrawn and is hereby dismissed.

(B.1) Before we part, we hereby clarify, by way of abundant caution, that if for some reason the disputes under this appeal before us are not settled under the ITA No.-5193/Del/2017. Shagun Kumar Jain Enterprises. aforesaid VSVS, then the assessee will be at liberty to approach ITAT for restoration of this appeal, in accordance with law.

(C) In the result, this appeal is dismissed.

This order was already pronounced orally on 12th April, 2021 in Open Court, in the presence of representatives of both sides, after conclusion of the hearing. Now this order in writing is signed today on 13/04/21 .