Shri Akshaypat Ajaypat Singania… vs I.T.O. - 2(3)(1), Mumbai | ITAT Mumbai 2021

Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI

Before: SHRI S. RIFAUR RAHMAN & SHRI RAVISH SOODShri Akshaypat Ajaypat Singhania,

For Appellant: Ms. Aashita Jain, A.R

For Respondent: Shri Brajendra Kumar, D.R

Hearing: 21/01/2021Pronounced: 21/01/2021

ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)-6, Mumbai dated 04.10.2017, which in turn arises from the assessment order passed u/s 143(3) of the Income-tax Act, 1961 for assessment year 2013-14.

When this appeal was called for hearing, the ld. Authorised representative (for short “A.R”) for the assessee submitted that the assessee had filed an application in „Form 1‟ and „Form 2‟ under the Vivad se Vishwas Act, 2020 (3 of 2020) and his application has been accepted by the department and „Form 3‟ has been issued. It was however submitted by the ld. A.R that the assessee was awaiting for final resolution of the matter under the said scheme. It was submitted by the ld. A.R that upon completion of the necessary formalities the appeal shall be withdrawn. In response to the suggestion from the bench, it was fairly accepted by her that she has no objection to the appeal being dismissed as withdrawn as long as the right of the assessee for revival of the appeal are protected, in the event if for any unforeseen reason the matter is not settled under the said scheme.

The ld. D.R did not object to the course so suggested.

2 Shri Akshaypat Ajaypat Singhania Vs. ITO, Ward-2(3)(1)

SHRI AKSHAYPAT AJAYPAT SINGANIA,MUMBAI vs. I.T.O. - 2(3)(1), MUMBAI