Income Tax Appellate Tribunal - Mumbai
Scitech Healthcare Private Limited , ... vs Acit-Cc-13(2)(1), Mumbai on 23 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, MUMBAI
BEFORE SHRI SAKTIJIT DEY, JM AND SHRI RAJESH KUMAR, AM
I.T.A. No. 6013/Mum/2019
(Assessment Year: 2016-17)
M/s. Scitech Healthcare Private Limited Asst. CIT, Circle-13(2)(1)
1103, DLH Park, Mumbai
S. V. Road, Near MTNL Office, Vs.
Goregaon (W), Mumbai-400 104'
PAN/GIR No. AABCC 1203 B
(Appellant) : (Respondent)
Appellant by : Withdrawal letter dated 17.03.2021
Respondent by : Ms. Smita Verma
Date of Hearing : 23.06.2021
Date of Pronouncement : 23.06.2021
ORDER
Per Rajesh Kumar, A. M.:
This appeal by assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-48, Mumbai (in short 'the CIT(A)') pertaining to Assessment Year 2014-15.
2. At the outset, at the time of hearing, the ld. DR brought to our notice the letter filed by the assessee dated 17.03.2021 requesting the bench to allow the withdrawal of the appeal, as the assessee has opted for resolution of dispute under the Vivad Se Vishwas Scheme. The DR prayed before the bench to take appropriate decision on the matter.
3. After hearing the ld. DR and perusing the letter of the assessee as stated above alongwith Form - 3 dated 31.12.2020, we are inclined to dismiss the appeal as withdrawn.
2
I T A N o. 60 1 3/ Mu m/ 2 0 19 ( A .Y . 2 01 6 - 17 ) M/s. Scitech Healthcare Private Limited vs. Asst. CIT
4. In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 23.06.2021 Sd/- Sd/-
(Saktijit Dey) (Rajesh Kumar)
Judicial Member Accountant Member
Mumbai; Dated : 23.06.2021
Roshani, Sr. PS
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent
3. The CIT(A)
4. CIT - concerned
5. DR, ITAT, Mumbai
6. Guard File
BY ORDER,
(Dy./Asstt. Registrar)
ITAT, Mumbai