M/S. HARI KRISHNA GEMS,SURAT vs. THE DY. CIT, CIRCLE-8, NOW, DY.CIT, CIRCLE-3(2), SURAT

At the outset itself, Shri Nitin Gheewala, learned counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of Form-3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 13.12.2020 issued by Principal Commissioner of Income Tax, Surat-1, was also placed before the Bench. Shri Nitin Gheewala, CA, on behalf of the assessee submitted that assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative (DR) did not raise any objection.

We have heard both the parties and gone through Form-3 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ 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 DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.