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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble
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)-4, Surat dated 23.03.2016 for assessment year (AY) 2011-12.
2. The appeal came up hearing on 19th February 2021. The Ld.AR for the assessee already submitted an application dated 03.02.2021 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, Surat-1, dated 28.01.2021 copy of which is filed. The Ld. AR for the assessee stated in the said application that Sonaliben hareshbhai Mehta Vs. ITO,,Ward-5(4), Surat./ A.Y. 2011-12 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Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 Resultantly, the appeal of the Assessee is dismissed as withdrawn.