MANGIREESH PREMISES C.S LTD,MUMBAI vs INCOME TAX OFFICER-21(2)(2), 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: 2014-15) Mangireesh Premises C.S. Ltd. ITO-21(2)(2) बिाम/ 9, Babulnath Road Room No.111, First Floor Above Rukhmani Hospital Piramal Chambers, Parel Vs. Mumbai – 400 007. Mumbai – 400 012. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AAAJM-0622-N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Withdrawal letter dated 06/03/2021 Revenue by : Ms. Smita Verma–Ld. Sr. DR सुनवाई की तारीख/ : 17/03/2021 Date of Hearing घोषणा की तारीख / : 05/04/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

The registry placed on record assessee’s letter dated 06/03/2021 wherein it has been stated that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. Therefore, the assessee seeks withdrawal of appeal. The Ld. DR did not object to the same.

In view of foregoing, the appeal stand dismissed as withdrawn, however, with a liberty to assessee to seek restoration of this appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever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

The appeal stands dismissed as withdrawn. Order pronounced on 5th April, 2021.

MANGIREESH PREMISES C.S LTD,MUMBAI vs. INCOME TAX OFFICER-21(2)(2), MUMBAI