SHRI. SHANKARLAL TULASIRAM GILADA,BANGALORE vs. ITO, BANGALORE

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2011-12 Shri. Shankarlal Tulasiram Gilada, Vs. The Income Tax Officer, C/o. M/s. Gita Refractories Pvt. Ltd., Ward – 11(2), #2, 40 Feet Road, Off Kalpana Chawla Bengaluru. Road, 5th Main, 4th Cross, Sanjaynagar, Bengaluru – 560 094. PAN : AHWPS 6995 D APPELLANT RESPONDENT Assessee by : Smt. Sheetal, Advocate Revenue by : Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 08.02.2022 Date of Pronouncement : 08.02.2022 O R D E R Per N. V. Vasudevan, Vice President : V. Vasudevan, Vice President

This is an appeal filed by the assessee against order dated 17.03.2016 of CIT(A)-3, Bengaluru, relating to Assessment Year 2011-12. When this appeal was called for hearing, learned Counsel for the assessee Smt. Sheetal Borkar, Advocate, filed a memo informing the Bench that she has withdrawn her vakalath in the above matter and that notice may be sent directly to the assessee. She also informed the Bench that she has duly intimated the assessee about her withdrawing from the brief.

3. When the case was called for hearing, none appeared on behalf of the assessee. We, however, find that the assessee has filed the letter dated 21.10.2021 in which he has sought leave of this Tribunal to withdraw the appeal as the dispute in the appeal has been settled by the assessee under the Vivas Se Vishwas Scheme. Taking note of the letter of the assessee which is also accompanied by Form No.1 and Form No.3 filed under the Vivas Se Vishwas Act, 2020, we dismiss this appeal as withdrawn.