SHRI KAWASJI GUSTADGI ICHAPORIA,SURAT vs. ITO, WARD 3(1)(1), SURAT

�नधा�रतीक�ओर से /Assessee by Shri Akshay Modi, CA राज�वक�ओर से /Revenue by Shri O. P. Vaishnav – CIT-DR with Ms Usha Shorte Sr DR सुनवाई की तारीख/ Date of hearing: 05.04.2021 उ�घोषणा क� तार�ख/Pronouncement on: 05.04.2021 आदेश /O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER:

1. 1. This appeal by Assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-3, Surat dated 13.08.2019 for assessment year (AY) 2012-13.

2. The appeal came up hearing on 5th April 2021. The Learned Counsel for the assessee submitted an application dated 24.03.2021 for withdrawal of the appeal on the ground that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 (VSV-2020) and had already received Form-3, issued from the office of Principal Commissioner of Income Tax, Surat-1, dated 24.02.2021 bearing acknowledgement No. 272399090240221, copy of which is filed. The assessee in his application stated that he Kawasji Gustadji Ichhaporia may be allow to withdraw his appeal. The learned AR for the assessee made submissions on similar lines.

3. The ld. Senior Departmental Representative (Sr. DR) appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.

4. We have considered the contents of the application filed by the assessee and the submissions made by his learned AR that the assessee has settled dispute with the Department under VSV-2020, the appeal of the Assessee is dismissed as withdrawn. The assessing officer is directed to pass consequential order as per CBDT Circular No. 3/2021. Order pronounced on 5th April, 2021 at the time of hearing of appeal.