SS FILTERS PRIVATE LIMITED,MUMBAI vs. ITO, 15(3)(2), MUMBAI

This is an appeal by the assessee against the order dated 13.12.2018 of learned Commissioner of Income Tax (Appeals) – 24, Mumbai for the assessment year 2015-16.

When the appeal was called for hearing in virtual court, no one was present on behalf of the assessee. However, the assessee has filed a letter dated 09.12.2020 stating that application has been submitted before the designated authority for settling the dispute arising in the present appeal under the Direct Tax Vivad se Vishwas Act, 2020. 3. I have heard the learned Departmental Representative and perused the material on record. As could be seen from the letter dated 09.12.2020 filed by the assessee kept on record, the assessee has filed declaration in Form No. 1 & 2 of the Direct Tax Vivad se Vishwas Act, 2020 for settling the dispute arising in the present appeal. Copy of the application has been submitted before the Assessment Year: 2015-16 Registry. Considering the fact that the assessee has filed application for settling dispute under Vivad se Vishwas Act, 2020, I am inclined to dismiss the appeal as withdrawn. However, liberty is granted to the assessee to seek restoration of this appeal in the event the application under the Vivad se Vishwas Act, 2020 is not accepted by the Department. 4. In the result, appeal is dismissed with the aforementioned liberty.