GENPACT MOBILITY SERVICES INDIA PRIVATE LIMITED,NEW DELHI vs. ACIT CIRCLE-10(1), NEW DELHI

PER RAMIT KOCHAR, Accountant Member:

Thisappeal in ITA No.1003/Del/2021for assessment Year: 2016-

17was filed by the assesseewith Income Tax Appellate Tribunal, Delhi
Assessee by Shri Kashish Gupta, CA & Ms. Snigdha Gautam,
Advocates
Revenue by Shri S.K.Jadhav, CIT-DR
Date of hearing
13.02.2025
Date of pronouncement
13.02.2025

ITA No. 1003 /Del/2021
2 | P a g e

Bench, Delhi against the order dated 23rd June, 2021 passed by the learned Assessing Officer u/s 143(3) read with Section 144C(13) and 144B of the Income-tax Act, 1961. 2. Shri Kashish Gupta, CA and Ms. Snigdha Gautam, Advocate representing assessee made statement before the Bench that the assesseewant to withdraw its appeal in ITA No. 1003/Del/2021 on the ground that the assessee is availing Direct Tax Vivad Se Vishwas
Scheme, 2024. Prayers are made by the learned counsel of theassesseeto allow the assessee to withdraw its aforesaid appeal.
The assessee has also filed written application dated 10.02.2025 before the ITAT seeking withdrawal of its aforesaid appeal. Details of Relevant
Form No.2 issued by Revenue under VSVS, 2024 is also enclosed by the assessee, bearing number 829197311170125 under Direct Tax
Vivad Se Vishwas Scheme, 2024. The same is placed on record in file.
3. On being asked by the Bench, learned CIT- DR submitted that the Department has no objection if the appeal of the assesseeis dismissed as being withdrawn by the assessee.
4. After hearing both the parties and perusing the material on record, we hereby dismiss the appeal filed by the assessee in ITA
No.1003/Del/2021 for assessment Year: 2016-17being withdrawn by the ITA No. 1003 /Del/2021
3 | P a g e assessee on the ground that the assesseeis availing The Direct Tax
Vivad Se Vishwas Scheme, 2024.We, however, give liberty to the assessee to file application for recall of this order, in case if the assessee’s application for settlement under VSVS, 2024 is ultimately held to be un-successful . We order accordingly.
5. In the result, the appeal of the assessee in ITA No.1003/Del/2021

for assessment year 2016-17 stands dismissed as being withdrawn as detailed above.

Order pronounced in the open court on 13th February, 2025 on conclusion of hearing in the presence of both the parties (SUDHIR PAREEK)
ACCOUNTANT MEMBER

Dated: 13TH February, 2025