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Income Tax Appellate Tribunal, MUMBAI BENCHES “SMC”, MUMBAI
Before: Shri Mahavir Singh, Vice-
O R D E R This appeal by assessee is arising out of the order of the CIT(A) – 29, Mumbai, in appeal No.CIT(A)-29/ITO-18(1)(1)/604/2016-17, dated 31.05.2019. The assessment was framed by the ITO 18(1)(1), Mumbai, for A.Y. 2014-15, vide his order dated 20.12.2016, u/s. 143(3) of the Income tax Act, 1961 (hereinafter referred to as “the Act”).
At the outset, it is noticed that the assessee has opted for Vivad Se Vishwas Scheme and has filed a copy of Form no.3, under the Vivad Se Vishwas Act, 2020, dated 13.09.2021, issued by the PCIT. Now the representative of the assessee, vide letter dated 11.10.2021, wants to withdraw the appeal to which the learned Senior DR did not object.
As the assessee wants to withdraw the appeal, I permit the same and dismiss the appeal of the assessee.
Order pronounced in the open court on 26th October 2021.