M/S OAK CONSTRUCTIONS & P|ROPERTIES PVT.LTD,SHIMLA vs. ITO(TDS), SHIMLA

The above appeal has been preferred by the assessee against the order of the Commissioner of Income Tax (Appeals), Shimla H.P. [(in short referred to as ‘CIT(A)’] dated 20.06.2019 relating to the assessment year 2016-17, passed u/s 250(6)) of the Income Tax Act, 1961 (hereinafter referred to as ‘Act’.

At the outset, Ld. Counsel for the assessee has submitted that since the assessee’s application for settling the dispute under the 'Vivad Se Vishwas Scheme, 2020' (VSV) has been accepted by the Income Tax Department and Form No.3 has been issued evidencing the same, therefore, he intends to withdraw the present appeal. Separate application dated 19.03.2021 for withdrawal of the appeal has been submitted by the ld. Counsel for the assessee. The ld. DR did not object to the same.

We have perused the records and documents before us and find that the dispute in the above appeal stands settled under the VSV Scheme, which is evidenced by Form No.3 issued by the Department in this respect dated 29.01.2021. In view of the same, the assessee’s application to withdraw the appeal is accepted.

In the result, the above appeal of the assessee is hereby dismissed as 'Withdrawn'.