Income Tax Appellate Tribunal - Mumbai
Icici Bank Ltd(Erstwhile Anagram ... vs The Acit., Range- 2 ( 3) (2),, Mumbai on 12 February, 2021
THE INCOME TAX APPELLATE TRIBUNAL
"C" Bench, Mumbai
Shri Shamim Yahya (AM) & Shri Pavankumar Gadale (JM)
M.A. No. 459/Mum/2019 arising in
I.T.A. No. 1474/Mum/2005 (Assessment Year 1996-97)
M/s. ICICI Bank Ltd. Vs. DCIT-Range 3(1)
Laxmi Tower, C-Wing Aayakar Bhavan
n d
2 Floor, Bandra Kurla M.K. Road
Complex, Bandra East Churchgate
Mumbai-400 051. Mumbai-
400020.
PAN : AAACA9596J
(Appellant) (Respondent)
Assessee by Ms. Stuti Jindal
Department by Shri Tharian Oomen
Date of Hearing 12.02.2021
Date of Pronouncement 12.02.2021
ORDER
Per Shamim Yahya (AM) :-
By way of this Miscellaneous Application assessee seeks rectification of mistake apparent from record in the order of this Tribunal in ITA No. 1474/Mum/2005 vide order dated 22.3.2019. The assessee has moved application that the assessee has opted for Vivad se Vishwas Scheme resolution of dispute. Hence, assessee seeks to withdraw the Miscellaneous Application.
2. Accordingly, we permit to withdraw this Miscellaneous Application. Hence, this Miscellaneous Application is dismissed as withdrawn.
3. In the result, this Miscellaneous Application filed by the assessee stands dismissed.
Order pronounced under Rule 34(4) of the ITAT Rules by placing the result on notice board on 12.2.2021.
Sd/- Sd/-
(PAVANKUMAR GADALE) (SHAMIM YAHYA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
2
Mumbai; Dated : 12/02/2021
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// (Assistant Registrar) PS ITAT, Mumbai