Income Tax Appellate Tribunal - Ahmedabad
Lambda Therapeutic Research Ltd.,, ... vs Acit Circle-2(1) (2),, Ahmedabad on 21 January, 2021
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'D' अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, AHMEDABAD (Conducted through Virtual Court) BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI AMARJIT SINH, ACCOUNTANT MEMBER ITA No.1630/Ahd/2018 नधा रण वष / Asstt.Year : 2014-15 Lambda Therapeutic Research Ltd. ACIT, Cir.2(1)(2) Lambda House Vs. Ahmedabad.
Opp: Gujarat High Court S.G. Highway, Gota Ahmedabad.
PAN : AAACL 4089 R
(Applicant) (Responent)
Assessee by : Shri Tushar Hemani,
Sr.Advocate
Shri Parimal Sinh Parmar, AR
Withdrawal Application
Revenue by : Shri Rajdeep Singh, Sr.DR
सन
ु वाई क तार ख/ Dateof Hearing : 21/01/2021
घोषणा क तार ख / Date of Pronouncement: 21/01/2021
आदे श/O R D E R
PER RAJPAL YADAV, VICE-PRESIDENT:
The above appeals filed by the assessee arises from order of the Commissioner of Income Tax (Appeals) 'CIT(A)'-2, Ahmedabad dated 20.6.2018 for assessment year 2014-15.
2. When the matter was called for hearing, it is pointed out to the Bench by the assessee's representative that the assessee does not want to pursue the above appeal owing to the fact that an application for ITA No.1630 /Ahd/2018 exercising of option for availing VSV Scheme is under process and therefore seek withdrawal of his appeal.
3. In the light of the above submissions made on behalf of the assessee by assessee's representative, appeal of the assessee stands dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee will be at liberty to seek restoration of original appeal for adjudication before ITAT in accordance with law.
4. In the result, the appeal of the assessee is dismissed as being withdrawn under VSV scheme.
Order pronounced in the Court on 21ST January, 2021 at Ahmedabad.
Sd/- Sd/-
(AMARJIT SINGH) (RAJPAL YADAV)
ACCOUNTANT MEMBER VICE-PRESIDENT
2