SHRI MUKESH KUMAR AGARWAL L/H OF LATE BISHAMBHAR DAYAL AGARWAL,,BHARUCH vs. THE INCOME TAX OFFICER, WARD-3,, BHARUCH

The appeal came up hearing on 4th March 2021. The Ld.AR for the assessee submitted an application dated 08.02.2021 for withdrawal of the appeal on the ground that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3, issued from the office of Principal Commissioner of Income Tax, Vadodara, dated 11.12.2020 copy of which is Bishambhar Dayal Agarwal Vs.ITO, Ward-3, Bharuch./ A.Y. 2004-04 filed. The Ld. AR for the assessee submits that the assessee shall pay the full and final demand as per undertaking given by assessee. The Ld. AR of assessee prayed for withdrawal of the 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Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 submissions of the Ld. AR of the assessee, the assessee is allowed to withdraw his appeal. Resultantly, the appeal of the Assessee is dismissed as withdrawn.