Bombay High Court
Brenntag Ingredients (India) Private ... vs The Assistant Commissioner Of Income ... on 8 March, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
(23)-ITXA-714-19.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally ORDINARY ORIGINAL CIVIL JURISDICTION
signed by
Balaji Balaji G.
Panchal
G.
Panchal
Date:
2021.03.09 INCOME TAX APPEAL NO.714 OF 2019
11:47:16
+0530
Brenntag Ingredients (India) Private Limited ..Appellant
Versus
Assistant Commissioner of Income Tax 9(2) ..Respondent
Mr. Rajesh Poojary i/by Mint & Confreres, Advocate for the Appellant.
Mr. Sham Walve h/f Mr. N. C. Mohanty, Advocate for the Respondent.
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : 8th MARCH, 2021 P.C. Heard Mr. Rajesh Poojary, learned counsel for the appellant and Mr. Sham Walve holding for Mr. N. C. Mohanty, learned counsel for the respondent.
2. This appeal has been preferred by the assessee as the appellant under section 260A of the Income Tax Act, 1961 against the order dated 28.12.2017 passed by the Income Tax Appellate Tribunal, "B" Bench, New Delhi in ITA No.1801/Del/2011 for the assessment year 2006-07.
3. The appeal is pending for admission.
4. Today the appeal is before us on a praecipe filed by learned counsel for the appellant.
BGP. 1 of 2 (23)-ITXA-714-19.doc.
5. It is stated that Parliament has enacted the Direct Tax Vivad se Vishwas Act, 2020 providing for a scheme for resolution of tax disputes. In terms thereof, appellant has filed declaration under section 3 before the designated authority. Designated authority has issued certificate under section 5(1) on 12.01.2021. For passing of the final order under section 5(2), appellant is required to withdraw the appeal under section 4(3) and to furnish proof of withdrawal along with intimation of payment, if any, to the designated authority. Hence, prayer for withdrawal of the appeal.
6. Learned counsel for the respondent has no objection to the prayer made.
7. Having regard to the above, we allow withdrawal of the appeal.
8. Appeal is accordingly disposed of as withdrawn.
9. Refund as per rules.
MILIND N. JADHAV, J UJJAL BHUYAN, J BGP. 2 of 2