M/S. FAURECIA AUTOMOTIVE SEATING INDIA PVT.LTD,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 9,, PUNE
Income Tax Appellate Tribunal, PUNE BENCH “C”, PUNE
Before: DR. MANISH BORAD & SHRI VINAY BHAMOREAssessment year : 2015-16
PER DR.MANISH BORAD, AM :
The above two appeals filed by the assessee are directed against the separate orders dated 30.09.2019 and 31.03.2024 of the Ld. ACIT, Circle 9, Pune and Ld. ACIT, Circle 8, Pune relating to assessment years 2015-16 and 2012-13 respectively.
M/s. Faurecia Automotive Seating
India Pvt. Ltd.
The Ld. Counsel for the assessee filed separate applications seeking withdrawal of both the appeals on the ground that the assessee has opted for Vivad Se Vishwas Scheme, 2024. 3. Ld. Departmental Representative has no objection for withdrawal of the appeals filed by the assessee. We therefore allow the request of the assessee to withdraw the appeals filed by it. However, it is made clear that in case the applications of assessee is rejected under Vivas Se Vishwas Scheme, 2024 for any reason, the assessee is at liberty to move Miscellaneous Applications for recalling of the appeals in accordance with law.
In the result, both the appeals of the assessee are dismissed as ‘Withdrawn’.
Order pronounced in the open Court on 10th March, 2025. (VINAY BHAMORE)
ACCOUNTANT MEMBER
पुणे Pune; दनांक Dated : 10th March, 2025
Satish
M/s. Faurecia Automotive Seating
India Pvt. Ltd.
आदेश की ितिलिप अ ेिषत/Copy of the Order is forwarded to:
अपीलाथ / The Appellant; 2. थ / The Respondent
4. The concerned Pr.CIT, Pune DR, ITAT, ‘C’ Bench, Pune 5. गाड फाईल / Guard file. आदेशानुसार/ BY ORDER,
////
Senior Private Secretary
आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune