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Income Tax Appellate Tribunal - Kolkata

Usha Martin Telematics Limited, ... vs D.C.I.T.,Circle-6(2), Kolkata on 5 February, 2021

                                IN THE INCOME TAX APPELLATE TRIBUNAL
                                     KOLKATA 'C' BENCH, KOLKATA
                                            (Virtual Court)

(Before Sri J. Sudhakar Reddy, Accountant Member & Sri Sanjay Garg, Judicial Member)
                                              I.T.A. No. 238/Kol/2019
                                             Assessment Year: 2004-05
  Usha Martin Telematics Limited.................................................................................Appellant
  [PAN: AAACU 3054 D]
                                       Vs.
  DCIT, Circle-6(2), Kolkata............................................................................................Respondent


  Appearances by:

  Sh. P. Jhunjhunwala, Adv., appeared on behalf of the Assessee.
  Sh. Vijay Shankar, CIT, appeared on behalf of the Revenue.

  Date of concluding the hearing                     : January 12th, 2021
  Date of pronouncing the order                      : February 5th, 2021

                                                            ORDER

  Per J. Sudhakar Reddy, AM:

This appeal filed by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals)-2, Kolkata [hereinafter the "CIT(A)"], passed u/s. 250 of the Income Tax Act, 1961 (the 'Act'), dated 01.11.2018 for the Assessment Year 2004-05.

2. The ld. Counsel for the assessee submitted that the assessee is availing the "Vivad Se Vishwas Scheme" and has filed an application in this regard. He wanted an adjournment or in the alternative pleaded for protection that, if its application under the scheme is rejected by the authorities, the appeal may be restored. He submitted that if such an assurance is recorded in the order, he would withdraw this appeal before the Tribunal. The ld. DR had no objection.

3. After hearing rival contentions, we dismiss this appeal as withdrawn with the condition that the same shall be restored in case the authorities do not approve the application filed by the assessee for resolution of the dispute under "Vivad Se Vishwas Scheme".

I.T.A. No. 238/Kol/2019 Assessment Year: 2004-05 Usha Martin Telematics Limited.

4. In the result, appeal of the assessee is dismissed as withdrawn.

Kolkata, the 5th February, 2021.

             Sd/-                                                                      Sd/-
      [Sanjay Garg]                                                      [J. Sudhakar Reddy]
    Judicial Member                                                      Accountant Member

   Dated: 05.02.2021
   Bidhan (P.S.)

   Copy of the order forwarded to:

1. Usha Martin Telematics Limited, RDB Boulevard Plot K 1 Block EP & GP, 8th Floor, Sector V, Saltlake City, Kolkata-700 091.

2. DCIT, Circle-6(2), Kolkata.

3. CIT(A)-2, Kolkata. (sent through mail)

4. CIT-

5. CIT(DR), Kolkata Benches, Kolkata. (sent through mail) True copy By order Assistant Registrar ITAT, Kolkata Benches