SURESH NARAYAN AMBEKAR,AHMEDNAGAR vs. INCOME-TAX OFFICER, WARD - 1, AHMEDNAGAR

The appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) – 2, Pune dated 26.06.2019 for the Assessment Year 2011-12.

Before us, Ms. Deepa Khare, the learned Authorised Representative of the assessee filed a letter dt.21.01.2021 seeking permission to withdraw the appeal submitting that the appellant opted to settle the issue involved in this appeal under the Vivad Se Vishwas Scheme, 2020. The learned Authorised Representative further submitted that the assessee is ready to withdraw the appeal under the circumstances, if a conditional order is passed to that effect.

The ld. DR has no objection in case the assessee wishes to withdraw the appeal.

In view of the request made by the learned Authorised Representative, we permit the assessee to withdraw the appeal. However, if the Respondent Department disapproves the application of the assessee filed under Vivad se Vishwas Scheme, the assessee is at liberty to file an application to restore the appeal before this Tribunal as per the provisions of law.

In the result, the appeal of the assessee is dismissed as withdrawn.