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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI
Before: SHRI S.RIFAUR RAHMAN & SHRI RAVISH SOOD
ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)- 17, Mumbai,dated 30.04.2016, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961 dated 15.03.2016 for assessment year 2013-14.
The assessee’s counsel has filed a letter on 22.06.2021, wherein it is stated that the assessee has filed an application under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal. It is stated by the assessee that in the backdrop of the aforesaid facts the captioned appeal may be allowed to be withdrawn.
The ld. D.R did not controvert the aforesaid factual position as had been stated before us.
In view of the above, we dismiss the appeal as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Vishwas scheme the assessee shall have liberty to approach the Tribunal for restoration of its appeal.
2 M/s Oriental Weaving & Processing Mill Pvt. Ltd. Vs. DCIT-10(3)(1)