Income Tax Appellate Tribunal - Mumbai
Roselab Finance Ltd, Mumbai vs Dcit Cen Cir 7(3), Mumbai on 31 December, 2020
ITA No. 3321/Mum/2019
Assessment Year: 2015-16
Page 1 of 3
INCOME TAX APPELLATE TRIBUNAL
MUMBAI 'D' BENCH, MUMBAI
[Coram: Pramod Kumar, Vice President, and,
C. N. Prasad, Judicial Member]
ITA No. 3321/Mum/2019
Assessment Year: 2015-16
Roselabs Finance Limited .......................... Appellant
412, Floor-4, 17G Vardhaman Chamber,
Cawasji Patel Road,
Horniman Circle, Fort,
Mumbai-400 001
[PAN: AAACR 9134 M]
Vs.
Dy. CIT-Central Circle 7(3) ......................Respondent
Mumbai
Appearances:
Withdrawal letter dated November 27th, 2020 for the appellant
Bharat Abhole for the respondent
Date of concluding the hearing: : December 31st, 2020
Date of pronouncement : December 31st, 2020
O R D E R
Per Pramod Kumar, VP :
1. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
2. Learned Departmental Representative does not oppose the prayer so made by the assessee.
3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.ITA No. 3321/Mum/2019
Assessment Year: 2015-16 Page 2 of 3
4. In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.
5. In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 31st day of December, 2020.
Sd/- Sd/- C. N. Prasad Pramod Kumar (Judicial Member) (Vice President)
Mumbai, dated the 31 st day of December, 2020 Copies to: (1) The Applicant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File By order True Copy Assistant Registrar Income Tax Appellate Tribunal Mumbai benches, Mumbai