SHRI KIRITBHAI RAMESHBHAI PATEL,SURAT vs. THE INCOME TAX OFFICER, WARD-2(3)(6), SURAT

At the outset itself, we note that the assessee has moved an application through Email for withdrawal of appeal on the ground that the assessee has already settled the dispute with the Revenue under 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 11.12.2020 vide Certificate No.805687150111220 issued by Principal Commissioner of Income Tax, Surat- 1, was also verified by the Bench. The assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative did not raise any objection.

We have heard Ld.Departmental Representative(DR) for the Revenue. None appeared on behalf of assessee. We note that assessee has moved an application to withdraw the appeal. The Ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee company. Consequently, we treat this appeal as withdrawn.