RAMESH BHIKHABHAI PATEL,SURAT vs. ITO INTL. TAX, VADODARA

This appeal by the Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-13, Ahmedabad hereinafter referred as “Ld.CIT(A)” dated 28.06.2019 for the assessment year (AY) 2013-14. 2. This appeal came up hearing on 13th April 2021. The assessee has already filed application dated 31.01.2021 contending therein that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3, vide Certificate No.228345420270121 issued from the office of CIT (IT AND TP), AHMEDABAD AT BRD, , dated 27.01.2021 copy of which Shri Ramesh Bhikhabhai Patel Vs. ITO, International Tax, Vadodara. / ITA No.468/SRT/2019 for A.Y. 2013-14 is filed. The assessee through application requested for withdrawal of appeal.

The ld.Departmental Representative /Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn. Considering the contents of the application filed by the assessee, the appeal of the assessee is dismissed as withdrawn being settled. Resultantly, the appeal of the Assessee is dismissed. The AO is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021. Order pronounced on 13th April 2021 at the time of hearing of appeal. (PAWAN SINGH) (Dr.ARJUN LAL SAINI) ("याियक सद"य/JUDICIAL MEMBER) (लेखा सद"य/ACCOUNTANT MEMBER) सुरत/ Surat, "दनांक Dated: 13th April 2021/#SGR Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT. By order / // /