Income Tax Appellate Tribunal - Mumbai
World Peace International India Pvt ... vs Dcit Circle-8 (3), Mumbai on 19 February, 2021
INCOME TAX APPELLATE TRIBUNAL
MUMBAI 'G' BENCH, MUMBAI
[Coram: Pramod Kumar, Vice President and
Amarjit Singh, Judicial Member]
ITA No. 7693/Mum/2019
Assessment Year: 2010-11
World Peace International India Private Limited .......................... Appellant
Shed No. 26, 2nd Floor,
Okhia Industrial Areaa, Phase 3,
New Delhi-110 020
[PAN: AAACW 4947 K]
Vs.
Dy. CIT, Circle-8(3)
Mumbai ......................Respondent
Appearances:
Withdrawal letter dated 12.02.2021 for the appellant
Brajendra Kumar for the respondent
Date of concluding the hearing: : February 19, 2021
Date of pronouncement : February 19, 2021
O R D E R
Per Bench :
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is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.
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of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.ITA No. 7693/Mum/2019
Assessment Year: 2010-11 Page 2 of 3
5. In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 19th day of February, 2021.
Sd/- Sd/- Amarjit Singh Pramod Kumar (Judicial Member) (Vice President)
Mumbai, dated the 19 th day of February, 2021 Roshani, Sr. PS 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