DCIT 12(2)(2), MUMBAI vs. M/S. GLOBUS STORES PVT. LTD,, MUMBAI

Per Bench 1. During hearing of captioned appeals, the registry placed on record assessee’s letters all dated 30/12/2020 wherein it has been submitted that the assessee has already opted for Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) 2020 for both the years and already received necessary certificate in Form No.3 determining that no tax is payable by the assessee. Accordingly, permission has been sought from the bench for withdrawal of all these appeals. The Ld. DR did not object to the same. 2. Keeping in view the contents of withdrawal letters, since the assessee has already settled the dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for both the years, we are inclined to dismiss all the appeals for the time being with a liberty to the assessee as well as to the revenue to seek restoration of appeal 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 07th January, 2021.

Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपा�� / Vice President लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 07/01/2021 Sr.PS, JaisyVarghese

M/s. Globus Stores Private Limited Assessment Years: 2006-07 & 2009-10 आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6.