M/S MIT INTERNATIONAL,MUMBAI vs ITO 19 (2)(3), MUMBAI

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: HON’BLE SHRI SAKTIJIT DEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Ms. Smita Verma – Ld. Sr. DR

आयकर अपीलीय अधिकरण “एक-सदस्य मामला” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय श्री शक्तिजीत दे, न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2013-14) M/s. MIT International ITO-19(2)(3), Mumbai बिाम/ Plot No.7-8, Mahgazine Street Matru Mandir, Room No.221 Oza Market, Darukhana Reay Road Tardeo Road Vs. Mumbai – 400 010. Mumbai – 400 007. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AAIFM-2676-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Email dated 24/02/2021 Revenue by : Ms. Smita Verma – Ld. Sr. DR सुनवाई की तारीख/ : 22/03/2021 Date of Hearing घोषणा की तारीख / : 05/04/2021 Date of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)

The registry placed on record assessee’s email dated 24/02/2021 wherein it has been submitted that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for the year under consideration and therefore, seeks withdrawal of the appeal. The Ld. DR did not raise any objection.

In view of foregoing, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. The appeal stand dismissed as withdrawn.

Order pronounced on 5th April, 2021.

M/S MIT INTERNATIONAL,MUMBAI vs. ITO 19 (2)(3), MUMBAI