Income Tax Appellate Tribunal - Ahmedabad
Shree Gayatri Associates,, Ahmedabad vs The Dy.Cit, Circle-9,, Ahmedabad on 24 March, 2021
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, AHMEDABAD [ Conducted Through Virtual Court ] BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT & SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2622/Ahd/2015 ( नधा रण वष /Assessment Year :2010-11) Shree Gayatri Associates बनाम/ The DCIT FF-20, Sarthi Complex Vs. Circle-9 Nr. Visat Petrol Pump Ahmedabad Sabarmati Ahmedabad-380 027 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : ABLFS 7381 Q (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से/ Appellant by : Shri Mehul Thakker, AR यथ क ओर से/Respondent by: Shri Sanjeev Jain, CIT-DR सन ु वाई क तार ख/ Date o f Hearing 22/03/2021 घोषणा क तार ख /Date of Pronouncement 24/03/2021 आदे श / O R D E R PER BENCH:
The captioned appeal arises from the order of the Commissioner of Income Tax (Appeals)-XV, Ahmedabad ('CIT(A)') for Assessment Year (AY) 2010-2011.
2. The captioned assessee has sought to withdraw the above appeal on the ground that it has opted to avail benefits of 'Vivad se Vishwas Scheme, 2020' (V SV). When the matter was called for hearing, the ld. counsel for the assessee at the outset has submitted that they do not seek to pursue the said appeal owing to exercise of opti on for availing VSV Scheme and consequentl y ITA No.2622/Ahd/2015 Shree Gayatri Associates vs. DCIT Asst.Year - 2010-11 -2- requested that their request for withdrawal of appeal may please be granted.
3. The ld. Departmental Representative for the Revenue stated that the appeal may be adjourned vide letter dated 19/03/2021 which was not considered by the Bench.
4. In the light of oral requests made on behalf of the assessee, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bona-fi de reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.
5. In the result, appeal of the assessee is dismissed as withdrawn.
This Order pronounced in Open Court on 24/03/2021
Sd/- Sd/-
(RAJPAL YADAV) (WASEEM AHMED)
VICE PRESIDENT ACCOUNTANT MEMBER
Ahmedabad; Dated 24/03/2021
ट .सी.नायर, व.%न.स./T.C. NAIR, Sr. PS ITA No.2622/Ahd/2015 Shree Gayatri Associates vs. DCIT Asst.Year - 2010-11 -3- आदे श क त"ल#प अ$े#षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. संबं'धत आयकर आय) ु त / Concerned CIT
4. आयकर आय) ु त(अपील) / The CIT(A)-XV, Ahmedabad
5. *वभागीय %त%न'ध, आयकर अपील य अ'धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड0 फाईल / Guard file.
आदे शानुसार/ BY ORDER, स या*पत %त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील य अ धकरण, अहमदाबाद / ITAT, Ahmedabad
1. Date of dictation ..22.3.2021 (As per VSV-scheme format)
2. Date on which the typed draft is placed before the Dictating Member 24.3.2021
3. Other Member...
4. Date on which the approved draft comes to the Sr.P.S./P.S ...
5. Date on which the fair order is placed before the Dictating Member for pronouncement......
6. Date on which the fair order comes back to the Sr.P.S./P.S.......25.3.21
7. Date on which the file goes to the Bench Clerk..................... 25.3.21
8. Date on which the file goes to the Head Clerk..........................................
9. The date on which the file goes to the Assistant Registrar for signature on the order..........................
10. Date of Despatch of the Order...............