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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: SHRI PRASHANT MAHARISHI, AM & SHRI PAVAN KUMAR GADALE, JM
This appeal is filed by assessee against the order passed by the Commissioner of income tax (appeals) – 30, Mumbai dated 21/6/2019 four assessment year 2010 – 11 raising following grounds of appeal:-
“The Learned Income Tax has erred in making addition of Rs. 52,24675/-as undisclosed income without considering the facts of transactions and care.
2. The Learned Income Tax has erred in making addition of Rs. 7,837/-as undisclosed income without considering the facts of transactions and care.
At the time of hearing, assessee submitted a letter dated 26th of August 2021 stating that assessee has already opted to settle the dispute Under Vivad Se Vishwas scheme 2020 and form number 3 has already been issued. Therefore assessee requested for the drawer of the appeal.
The learned departmental representative did not raise any objection to the above.
On careful consideration of the fact, we find that assessee has already opted for settlement of dispute involved in the appeal by filing declaration Under Vivad Se Viswas Scheme 2020 and form number 3 has been issued to the assessee. Therefore, appeal of the assessee is withdrawn on his request and hence dismissed.
Order pronounced in the open court on 31.05.2022.