Income Tax Appellate Tribunal - Hyderabad
Gmr Hospitality And Retail Limited ... vs Dy. Commissioner Of Income Tax , ... on 21 June, 2021
ITA Nos 381 of 2018 794 of 2017 382 of 2018 and 267 of 2019
GMR Hospitality and Retail Ltd Hyderabad
IN THE INCOME TAX APPELLATE TRIBUNAL
Hyderabad ' B ' Bench, Hyderabad
(Through Video Conferencing)
Before Smt. P. Madhavi Devi, Judicial Member
AND
Shri A. Mohan Alankamony, Accountant Member
ITA Nos.794/Hyd/2017, 381 & 382/Hyd/2018 & 267/Hyd/2019
Assessment Years: 2012-13 to 2015-16
GMR Hospitality & Retail Vs. ACIT, C.C-2(2)/
Ltd (formerly known GMR ACIT, C.C 2(2)/
Hotels & Resorts Ltd) Dy. CIT, Circle 2(2)
Hyderabad Hyderabad
PAN:AADCG2928F
(Appellant) (Respondent)
Assessee by: Sri Jagdish Joshi for Manish Shah
Revenue by: Sri Ravi Kiran, CIT(DR)
Date of hearing: 21/06/2021
Date of pronouncement: 21/06/2021
ORDER
Per Bench:
This is assessee's appeal for the respective A.Ys against the separate orders of the CIT (A)-2, Hyderabad, dated 28.02.2017, 3.1.2018 and 29.01.2019.
2. At the outset, the Ld. AR submitted before us that the assessee does not want to pursue the appeals as they have already filed forms I & II under the "vivad se vishwas" scheme and its acceptance is awaited. Therefore, consequent to the same, the assessee desires to withdraw the appeals filed before the Tribunal. Hence it was pleaded, that the appeals of the assessee may be treated as withdrawn.
3. The Ld. DR conceded to the request of the Ld. AR.
Page 1 of 2ITA Nos 381 of 2018 794 of 2017 382 of 2018 and 267 of 2019 GMR Hospitality and Retail Ltd Hyderabad
4. After hearing both the parties, according to the request of the assessee and its Ld. AR, we hereby allow the appeals of the assessee to be withdrawn. We also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.
5. In the result, appeal of assessee is dismissed as withdrawn.
Order pronounced in the Open Court on 21st June, 2021.
Sd/- Sd/-
(A. MOHAN ALANKAMONY) (P. MADHAVI DEVI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Hyderabad, dated 21st June, 2021. Vinodan/sps Copy to:
S.No Addresses 1 GMR Hotels & Resorts Ltd, GMR HIAL Office, Rajiv Gandhi
International Airport, Shamshabad, Hyderabad 500049 2 ACIT Central Circle 2(2) 8th Floor, IT Towers, Opp: Mahaveer Hospital, AC Guards, Hyderabad 3 CIT (A)- 2, Hyderabad 4 Pr. CIT - 2, Hyderabad 5 DR, ITAT Hyderabad Benches 6 Guard File By Order Page 2 of 2