ALL ROUND CONSULTANCY SERVICES (INDIA) PVT. LTD.,MUMBAI vs. ITO 12(1)(1), MUMBAI

आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री एभ फारगणेश, रेखा सदस्म एवं श्री ऩावन कुभाय गदरे, न्मायमक सदस्म के सभक्ष । BEFORE SRI M BALAGANESH, AM AND SRI PAVAN KUMAR GADALE, JM आयकर अपीऱ सुं./ (यनधाायण वषा / Assessment Years 2014-15) आयकर अपीऱ सुं./ (यनधाायण वषा / Assessment Years 2015-16) M/s All Round Consultancy The Income Tax Officer Services (India) Pvt. Ltd. Ward 12(1)(1), 226 4th Floor, Om Plaza Building बनाम/ AAyakar Bhavan, M.K. Vasanji Lalji Road, Kandivali Road, Mumbai-400 020 Vs. (West) Mumbai-400 067 (अपीऱार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी ऱेखा सुं./PAN No. AADCA0601K अऩीराथी की ओय से / Appellant by : None प्रत्मथी की ओय से / Respondent by : Shri Brajendra Kumar, DR सुनवाई की तायीख / Date of hearing: 21.04.2021 घोषणा की तायीख / Date of pronouncement: 21.04.2021 आदेश / O R D E R एम बाऱगणेश, ऱेखा सदस्य/ PER M BALAGANESH, AM:

The registry placed on record assessee’s letters dated 17th March, 2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for both the assessment years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. The Ld. DR submitted that the appeal may be dismissed. & 6391/Mum/19 M/s All Round Consultancy Services (I) Pvt. Ltd. AYs 14-15 & 15-16 2. In view of foregoing, the appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.