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Income Tax Appellate Tribunal, DELHI BENCHES “B” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
The Departmental Appeal and Cross Objection by Assessee are directed against the Order of the Ld. CIT(A)-2, New Delhi, Dated 27.07.2016, for the A.Y. 2012-2013.
Learned Counsel for the Assessee at the outset submitted that assessee has availed VIVAD SE VISHWAS SCHEME, 2020 for settlement of the in ward issue in the Departmental appeals. He has placed on record Form Nos. 1 and 2 and has also submitted that Form No.3 has also been issued in the case of assessee, copies of which are also placed on record. Since the matter is settled in VIVAD SE VISHWAS SCHEME, 2020, Learned Counsel for the Assessee has submitted that cross objection of the Assessee may be dismissed as withdrawn. However, request is sought for adjournment on behalf of Sr. D.R. who is not present today.
In view of the above facts that when the matter is settled in Departmental Appeal in VIVAD SE VISHWAS
3 ITA.No.5574/Del./2016 & C.O.No.90/Del./2019 M/s. Cosmo Fiber Glass Ltd., New Delhi. SCHEME, 2020, therefore, the Departmental Appeal stands disposed of in terms of Form No.3. There is no need for adjournment in the matter. Request for adjournment is accordingly rejected. The Cross Objection of the Assessee has become infructuous and is accordingly dismissed as withdrawn.
In the result, appeal of Revenue stands disposed of and Cross Objection of the Assessee is dismissed as withdrawn.
Order pronounced in the open Court.