M/S. INDUS FINANCE CORPORATION LTD.,,CHENNAI vs ACIT (OSD), CORPORATE RANGE-2, , CHENNAI

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI V. DURGA RAO & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri S. Sridhar (Advocate) – Ld. AR, Shri G. Johnson (Addl.CIT) – Ld. DR

For Respondent: Shri G. Johnson (Addl.CIT) – Ld. DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

The Ld. AR submitted that the assessee has already opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of the appeal. The same was not objected to by Ld. DR.

In view of foregoing, the assessee’s appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal, in case the declaration filed under the scheme is not accepted, for whatever reasons. 3. The appeal stands dismissed as withdrawn.

Order pronounced on 07th December, 2021.

M/S. INDUS FINANCE CORPORATION LTD.,,CHENNAI vs. ACIT (OSD), CORPORATE RANGE-2, , CHENNAI