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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI SHAMIM YAHYA, HONBLE & SHRI C.N. PRASAD, HONBLEShri B.K. Bagchi
O R D E R PER C.N. PRASAD (JM)
This appeal is filed by the assessee against order of Learned Commissioner of Income Tax (Appeals)–18, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 18.02.2020 for the A.Y. 2011-12.
(A.Y: 2011-12) M/s. Sarvottam Advisory Pvt. Ltd., 2. Assessee through its authorized representative filed a letter dated 25th October, 2021 and submitted as under: - Appellant M/s. Sarvottam Advisory Private Limited A.Y. 2011-12 PAN AAMCS7291N Appeal No. 1973/Mum/2020 Subject Application for withdrawal of appeal Honorable Bench, With reference to above appeal reference number, the case is fixed for hearing for 3rd November 2021 before your honors. The assessment order was passed by the Ld. AO u/s. 143(3) of the Income Tax Act, 1961, The assessee had opted to settle the dispute under the Vivad se Vishwas scheme. The assessee had filed Form No 1 & 2 against which the designated authority i.e. Hon'ble PCIT-3, Mumbai had issued Form No. 3 on 13th April 2021 as per relevant provisions of the Direct Tax Vivad Se Vishwas Act, 2020. The assessee had submitted Form No. 4 and Form No. 5 is awaited. Thus assessee request before your honor to kindly allow assessee to withdraw all grounds of appeal and aforesaid appeal filed. We hope your honor will be kind enough in acceding to our aforesaid request.”
On a perusal of the above letter filed by the authorized representative of the assessee and enclosed copy of Form-3 it is noticed that assessee has already filed declaration and undertaking under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. Assessee requested for withdrawal of the appeal.
(A.Y: 2011-12) M/s. Sarvottam Advisory Pvt. Ltd., Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in the virtual court on 03.11.2021.