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Income Tax Appellate Tribunal, MUMBAI BENCH “I”, MUMBAI
Before: SHRI M. BALAGANESH & SHRI KULDIP SINGH
O R D E R Per : Kuldip Singh, Judicial Member:
The registry placed on record appellant Mr. Aloke Lohia’s (hereinafter referred to as ‘the assessee’) letter dated Nil wherein it has been submitted that the assessee has already opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of appeal. The same was not objected to by Ld. DR.
ITA No.6443/M/2018 2 Mr. Aloke Lohia
In view of foregoing, the assessee’s appeal stands dismissed as withdrawn with a liberty to seek restoration of the appeal, in case the declaration filed under the scheme is not accepted, for whatever reasons.
The appeal stands dismissed as withdrawn.
Order pronounced in the open court on 10.05.2022.