MANDEEP SINGH SANDHU,CHANDIGARH vs. THE INCOME TAX OFFICER, AMRITSAR.

During the course of hearing none appeared on behalf of the assessee but a withdrawal application has been moved by the Assessee which reads as under:

Sub: Withdrawal of Appeal No. ITA 580/ASR/2016, Dear Sir, Kindly refer to your above said Appeal dated 23/06/2021 received in the above case. In this connection, it is submitted that the Appellant has opted for the VSVS Scheme and also the Income Tax Department has accepted the case and issued the Form No. 3 to the Appellant which is enclosed herewith for your ready reference. The due date for deposit of Tax under VSVS Scheme is 31/08/2021. So kindly allow me to withdraw my appeal in view of the above facts. Thanking you, Yours faithfully Date: 14/07/2021 Sd/- (Assessee) 3. In the present case, it is noticed that the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form 3 bearing certificate no.279880160030321, in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee is to be dismissed as withdrawn.

The Ld. DR did not object if appeal of the assessee is dismissed as withdrawn.

In view of the above the appeal of the assessee is dismissed as withdrawn.