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[Cites 2, Cited by 1]

Income Tax Appellate Tribunal - Mumbai

Lakshon Electronics Pvt. Ltd., Mumbai vs Dcit , Cc - 5(1), Mumbai on 16 April, 2021

IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No.1224/Mum/2019 (A.Y:2014-15) M/s Lakshon Electronics Vs. DCIT, CC 5(1), Pvt Limited, Air India Building, ProvogueHouse,105/106, Mumbai-400021 Off New Link Road, Andheri(w), Mumbai - 400053.

थायी ले खा सं . /जीआइआर सं . / PAN/GIR No. : AABCL0176A Appellant .. Respondent Appellant by : Ms Vinita Shah Respondent by : Mr Azhar Zain DR Date of He aring 08.04.2021 Date of P ronouncement 16.04.2021 आदे श / O R D E R PER PAVAN KUMAR GADALE JM:

The assessee has filed the appeal against the order of the Commissioner of Income Tax (Appeals) - 53, Mumbai, passed u/s. 143(3) r.w.s 147 and 250 of the Income Tax Act, 1961.
ITA No. 1224/Mum/2019
M/s Lakshon Electronics Pvt Limited Mumbai 2

2. At the time hearing, the Ld.AR of the assesse has filed a letter mentioning that the assesse intend to settle the tax litigation by opting for 'Vivad se Vishwas Scheme 2020'(VSVS2020) and filed an application under VSVS Rules 2020. Contra, the Ld. DR has no objections.

3. We heard the rival submissions and perused the material on record. Since the assesse has opted for 'Vivaad se Vishwas Scheme 2020' and the Ld.AR has filed a letter mentioning that the assesse has applied under VSVS 2020 and has received Form-3 from the Income Tax Department. We are of the view that, no purpose will be served in keeping the appeal pending. Accordingly, we dismiss the appeal of the assesse as withdrawn and the assesse is given liberty to move an application u/s 254(2) of the Act to recall the present order as per provisions of Law.

4. In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court on 16.04.2021 Sd/- Sd/-

(SHAMIM YAHYA) (PAVAN KUMAR GADALE) ACCOUNTANT MEMBER JUDICIAL MEMBER ITA No. 1224/Mum/2019 M/s Lakshon Electronics Pvt Limited Mumbai 3 Mumbai, Dated 16.04.2021 KRK, PS आदे श क ितिल प अ े षत/Copy षत of the Order forwarded to :

1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. संबंिधत आयकर आयु# / The CIT(A)
4. आयकर आयु#(अपील) / Concerned CIT
5. वभागीय ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Mumbai
6. गाड/ फाईल / Guard file.

आदे शानुसार/ BY ORDER, स या पत ित //True Copy//

1. ( Asst. Registrar) ITAT, Mumbai