THYSEENKRUPP ELECTRICAL STEEL INDIA PVT.LTD,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE -1, NASHIK

This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-1, Nashik dated 10.12.2018 for the assessment year 2013- 14 as per the grounds of appeal on record.

The Ld. AR for the assessee submitted that the assessee wants to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme and has filed an application on 08.02.2021 along with Form-3 stating as follows: “Reference line ThyssenKrupp Electrical Steel India Pvt. Ltd. Vs. ACIT, Circle-1, Nashik Appeal No.250/PUN/2019-A.Y.2013-14 Sir, The subject appeal for AY 2013-14 is pending before the Hon‟ble Bench C In this regard, we would like to inform the Hon‟ble Bench that the assessee has opted for „Vivad Se Vishwas‟ Scheme and in respect of which Form 3 has been issued by the Income Tax Department under section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 ( Copy enclosed). We, therefore, seek the Hon‟ble Bench‟s permission to withdraw the appeal in view of the above.”

The Ld. DR has no objection in case the assessee wishes to withdraw the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

In the result, the appeal of assessee is dismissed as withdrawn.