GENX ENTERTAINMENT LIMITED,MUMBAI vs. ACIT 16(1), MUMBAI

आदेश / O R D E R

Per Bench 1. During hearing of captioned appeals, the Ld. counsel for assessee submitted that the assessee has already opted for The Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) 2020 for all the years and already received necessary certificate in Form No.3 from designated authority. The copies of the same have been placed on record. Accordingly, Ld. AR sought withdrawal of the appeals. The Ld. DR did not object to the same. 2. Keeping in view the fact that the assessee has already settled the dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for all the years, all these appeals stands dismissed as withdrawn with a liberty to the assessee as well as to the revenue to seek restoration of appeals in case declaration filed under the scheme is not accepted, for whatever reasons. 3. All the appeals stand dismissed in terms of our above order.

Order pronounced on 11th January, 2021.