SHREE RAGUKUL TAX PRINTS PVT.LTD.,SURAT vs. ASSTT. COMMISSIONER OF INCOME TAX,CIRCLE.4, SURAT

Assessee by Shri Rasesh Shah – CA Revenue by Ms. Anupma Singla – Sr. DR Date of hearing 18.05.2021 Date of pronouncement 18.05.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee is directed against the orders of ld. Commissioner of Income tax (Appeals)-II, Surat, dated 13.01.2016, which in turn arise from the assessment order under section 143(3) 30.03.2014 for assessment year (AY) 2011-12. The appeal came up hearing on 18th May 2021. Shri Rasesh Shah, CA appeared on behalf of assessee. Perusal of record shows that the assessee has filed an application inter alia stating therein that the assessee has availed the benefits of Vivad se Visvas Scheme -2020 (VSV- 20) and has settled the dispute with department and has received Form-3 of VSV-20 bearing acknowledgement No. 339060710080421 from designated authority and prayed for withdrawal of appeal. The Ld AR for the assessee prayed for withdrawal of appeal.