ADARSH MAHILA MERCANTILE CO-OPERATIVE BANK LTD.,MUZAFFARNAGAR vs. DCIT, CIRCLE- 1 , MUZAFFARNAGAR

O R D E R PER N.K. CHOUDHRY, J. M.:

1. 1. This appeal has been preferred by the Assessee against the order dated 28.08.2018 impugned herein, passed by the ld. Commissioner of Income Tax (Appeals), Muzaffarnagar, for the assessment year 2012-13.

2. The Assessee has preferred the instant application under consideration for withdrawal of the appeal.

3. During the course of hearing, the Ld. Counsel for the Assessee submitted that since the Assessee has availed the immunity scheme i.e. Vivad Se Vishwas under The Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No. 5 in