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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM
Assessee by : Shri T. R. Mody, CA Respondent by : Ms Usha Shrote, Sr. DR सुनवाईक�तार�ख/ Date of Hearing : 26/03/2021 घोषणाक�तार�ख/Date of Pronouncement : 05/04/2021 आदेश / O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri T. R. Mody, Learned Counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. Shri T. R. Mody, Learned Counsel on behalf of the assessee submitted that assessee 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 DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.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 Shantiben Alias Savitaben S. Patel 3. In the result, the appeal of the assessee (in for AY.2008-09) is dismissed as withdrawn.