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Income Tax Appellate Tribunal, MUMBAI “D” BENCH, MUMBAI
The assessee has moved petition seeking withdrawal of the appeal and the assessee has also filed Form Nos. 1, 2 and 3, on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
Learned Departmental Representative does not oppose the prayer so made by the assessee.
There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.
Assessment Year: 2010-11 Page 2 of 3 4. In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.
In the result, the appeal is dismissed as withdrawn. Dictated and pronounced in the open court on 3rd day of December, 2021.