MONIKA J. DANGE,SURAT vs INCOME TAX OFFICER, WARD- 1(2)(3), SURAT

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINI

For Appellant: Ms Chaitali Shah, CA

For Respondent: Ms Anupama Singla, Sr. DR

Hearing: 25/05/2021Pronounced: 25/05/2021

O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, Ms Chaitali Shah, Learned Counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. Ms Chaitali Shah, Learned Counsel, on behalf of the assessee, submitted that assessee has prayed for withdrawal of the appeal to which, the learned Departmental Representative (in short “the ld. DR”) did not raise any objection.

We have heard both the parties and gone through request of the assessee and noted that assessee has prayed for withdrawal of the appeal. The ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. The Assessing Officer is directed to pass the consequential order as per CBDT Circular No.03/2021 dated 04.03.2021.

Assessment Year.2008-09 Monika J. Dange 3. In the result, the appeal of the assessee (in for AY. 2008-09) is dismissed as withdrawn.

Order pronounced on 25/05/2021 at the time of Virtual Court Hearing.

MONIKA J. DANGE,SURAT vs. INCOME TAX OFFICER, WARD- 1(2)(3), SURAT