Income Tax Appellate Tribunal - Delhi
M/S. Experion Hospitality Pvt. Ltd., ... vs Acit, New Delhi on 21 January, 2021
1 ITA No. 3494/Del/2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'B' NEW DELHI
BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER
AND
MS SUCHITRA KAMBLE, JUDICIAL MEMBER
I.T.A. No.3494/Del/2017 (A.Y 2012-13)
(THROUGH VIDEO CONFERENCING)
Experion Hospitality Pvt. Ltd. Vs ACIT
F-9, First Floor, Circle-8(2)
Manish Plaza 1, Plot No. 7, M. L. New Delhi
U, Sector-10, Dwarka
Delhi- 110 075
AACCG5418P
(APPELLANT) (RESPONDENT)
Appellant by Sh. Vibhu Gupta, CA
Respondent by Sh. K. A. Manu, Sr. DR
Date of Hearing 21.01.2021
Date of Pronouncement 21.01.2021
ORDER
PER SUCHITRA KAMBLE, JM
This appeal is filed by the assessee against order dated 21/03/2017 passed by CIT(A)-3, New Delhi For Assessment Year 2012-13.
2. Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax "Vivad se Vishwash Scheme" (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2.
3. In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned 2 ITA No. 3494/Del/2017 assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider the same. The appeal of the assessee is dismissed as withdrawn.
4. In the result, the appeal of the assessee is dismissed.
Order is pronounced in the open court in presence of both the parties on this 21st Day of January, 2021.
Sd/- Sd/-
(N. K. BILLAIYA) (SUCHITRA KAMBLE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 21/01/2021
R. Naheed *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI