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Income Tax Appellate Tribunal, BANGALORE BENCHES “A”, BANGALORE
Before: Shri George George K, JM & Shri B.R.Baskaran, AM
O R D E R Per George George K, JM These cross appeals at the instance of the assessee and Revenue are directed against various orders of CIT(A), all dated 10th August, 2018. The relevant assessment years are 2012- 2013 to 2014-2015.
2 & Ors. M/s.Myntra Designs Private Limited.
At the time of hearing before us, the assessee has furnished letter dated 17th December, 2020, wherein it is stated that the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, prayed that the appeals may be treated as withdrawn. Accordingly, we are of the view that no purpose would be served in keeping the appeals pending, since the present appeals have to be withdrawn by the assessee or Revenue, once the dispute is settled under the above said Act.
Accordingly, we dismiss the appeals of the assessee and Revenue. However, liberty is given to the assessee / Revenue to seek recall of this order, if it warrants so.
In the result, the appeals filed by the assessee and Revenue are dismissed.