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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI VIKAS AWASTHY, JM & SHRI M.BALAGANESH, AM
आदेश / O R D E R PER M. BALAGANESH (A.M):
This appeal in 443/Mum/2020 for A.Y.2013-14 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-22, Mumbai in appeal No.CIT(A)-22/ACIT-14(2)(1)/IT-10279/2016-17 dated 25/10/2019 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 29/03/2016 by the ld. ACIT, Circle – 14(2)(1), Mumbai (hereinafter referred to as ld. AO).
M/s. Hok Design and Planning Services India Pvt. Ltd.,
We find that the ld. AR filed a letter dated 08/02/2021 mentioning that assessee had preferred an application under direct tax “Vivad Se Viswas Scheme 2020” to settle this tax dispute for the year under consideration and had obtained Form-3 from the designated authority thereon, copy of which was enclosed alongwith this letter.
In view of this, we hereby treat the appeal pending before us as dismissed and withdrawn with a liberty given to the assessee to get the appeal restored in the event that assessee’s declaration made under “Vivad Se Viswas Scheme 2020” is declared bad in law in future for any reason whatsoever.
In the result, appeal of the assessee is dismissed.
Order pronounced in the open Court on 12/02/2021.
Sd/- Sd/- (VIKAS AWASTHY) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 12/02/2021 KARUNA, sr.ps
M/s. Hok Design and Planning Services India Pvt. Ltd.,