HEMANT VIJAYKUMAR SHAH,,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, (CENTRAL), CIRCLE,, KOLHAPUR

The appeal filed by the assessee is directed against the order passed by the Commissioner of Income Tax (Appeal) – 11, Pune dated 10.05.2019 for the assessment year 2011-12.

Before us, the appellant filed a letter dated nil seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Principal Commissioner of Income Tax (Central), Pune.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.