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[Cites 1, Cited by 3]

Income Tax Appellate Tribunal - Kolkata

Cargo Partner Logistics India Pvt. ... vs Dcit, Circle - 12(1), Kolkata , Kolkata on 23 April, 2021

                                                                             ITA No.2492/Kol/2017
                                                               Cargo Partner Logistics India Pvt. Ltd.
                                                                                        A.Y. 2013-14

                 आयकर अपील य अधीकरण, यायपीठ -"C" कोलकाता,
       IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH: KOLKATA
       [Before Shri P. M. Jagtap, Vice-President (KZ) and Shri A. T. Varkey, JM]
                              I.T.A. No. 2492/Kol/2017
                              Assessment Year: 2013-14

     Cargo Partner Logistics India Pvt.   Vs.     DCIT, Circle-12(1), Kolkata
     Ltd.

     (PAN: AACCC 9129 K)
     Appellant                                    Respondent

              Date of Hearing (Virtual)    23.04.2021
              Date of Pronouncement        23.04.2021
              For the Appellant            None
              For the Respondent           Shri Jayanta Khanra, JCIT, Sr. DR


                                          ORDER

Per Shri A. T. Varkey, JM:

This is an appeal preferred by the Assessee is against the order of Ld. DRP-2, New Delhi dated 23.08.2017 for Assessment year 2013-14.

2. It has been intimated to us that the assessee has opted for the scheme under "Vivad Se Vishwas Act, 2020" (hereinafter "the Scheme") and filed Form No. 1 and 2 before the competent authority and is awaiting/received Form No. 3. In case if the assessee has received Form No. 3, pursuant to the assessee opting for the scheme then the appeal of the assessee to be deemed to have been and the appeal of assessee would stand dismissed as withdrawn.

3. And in case if the competent authority under the scheme has not accepted the proposal moved by the assessee for settlement under the scheme then, it is at liberty to move an application for recalling the order dismissing at as withdrawn.

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A.Y. 2013-14

4. Needless to say, that this action of ours will not preclude the action of the competent authority to accept the proposal of the assessee by issuing Form No. 3 in accordance to law and as per the scheme.

5. In the result, the appeal of the assessee is treated as dismissed in terms as stated supra.

Order is pronounced in the open court.

       Sd/-                                                                     Sd/-
  (P. M. Jagtap)                                                         (A. T. Varkey)
 Vice-President                                                        Judicial Member
                             Dated: 23.04.2021
SB, Sr. PS

Copy of the order forwarded to:

1. Appellant- Cargo Partner Logistics India Pvt. Ltd, Unit 513-516, 5th Floor, JMD Megapolis, Sohna Road, Gurgaon-122018

2. Respondent - DCIT, Circle-12(1), Kolkata

3. The DRP-2, New Delhi

4. CIT- , Kolkata

5. DR, Kolkata Benches, Kolkata (sent through e-mail) True Copy By Order Assistant Registrar ITAT, Kolkata Benches, Kolkata

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