Income Tax Appellate Tribunal - Mumbai
M/S Oriental Weaving & Processing Mills ... vs Dcit 10 (3)(1), Mumbai on 12 August, 2021
ITA No.333/Mum/2020 A.Y. 2013-14 1
M/s Oriental Weaving & Processing Mill Pvt. Ltd. Vs. DCIT-10(3)(1)
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "SMC" MUMBAI
BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND
SHRI RAVISH SOOD (JUDICIAL MEMBER)
ITA No.333/MUM/2020
(Assessment Year: 2013-14)
M/s Oriental Weaving & Processing DCIT-10(3)(1)
Mills Pvt. Ltd., D-64, Vs. 621/216A, Aayakar Bhavan,
TTC Industrial Area, Turbhe, M.K. Road, Churchgate,
Navi Mumbai 400 705 Mumbai 400 020
PAN No. AAACP3167G
(Assessee) (Revenue)
Assessee by : Withdrawal letter dated 22.06.2021
Revenue by : Shri Sanjay J. Sethi, D.R
Date of Hearing : 12/08/2021
Date of pronouncement : 12/08/2021
ORDER
PER RAVISH SOOD, J.M:
The present appeal filed by the assessee is directed against the order passed by the CIT(A)- 17, Mumbai,dated 30.04.2016, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961 dated 15.03.2016 for assessment year 2013-14.
2. The assessee's counsel has filed a letter on 22.06.2021, wherein it is stated that the assessee has filed an application under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal. It is stated by the assessee that in the backdrop of the aforesaid facts the captioned appeal may be allowed to be withdrawn.
3. The ld. D.R did not controvert the aforesaid factual position as had been stated before us.
4. In view of the above, we dismiss the appeal as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Vishwas scheme the assessee shall have liberty to approach the Tribunal for restoration of its appeal.
ITA No.333/Mum/2020 A.Y. 2013-14 2M/s Oriental Weaving & Processing Mill Pvt. Ltd. Vs. DCIT-10(3)(1)
5. Resultantly, the appeal is dismissed as withdrawn subject to the observation recorded hereinabove.
Order pronounced in the open court on 12/08/2021.
Sd/- Sd/-
(S.Rifaur Rahman) (Ravish Sood)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai;
Dated: 12.08.2021
PS: Rohit
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A)-
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
BY ORDER,
//True Copy//
(Sr. Private Secretary)
ITAT, Mumbai