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Income Tax Appellate Tribunal, MUMBAI BENCH “H” MUMBAI
Before: SHRI PRAMOD KUMAR & SHRI RAVISH SOOD
ORDER PER RAVISH SOOD, J.M: The present appeal filed by the revenue is directed against the order passed by the CIT(A)-34, Mumbai, dated 20.08.2019, which in turn arises from the order passed by the A.O under Sec. 143(3) r.w.s 147 of the Income-tax Act, 1961 (for short ‘Act’), dated 26.12.2018 for assessment year 2011-12.
The assessee’s counsel has placed on record a letter dated 11.09.2021, therein intimating that the assessee had filed an application under the Direct the Tax Vivad se Vishwas, Act, 2020 in order to settle the aforesaid matter pending before the Tribunal. It is stated by the assessee that it has received ‘Form 3’, dated 04.02.2021 (copy enclosed) from the designated authority. Also, copy of ‘Form 4’ intimating the payment made under sub-section (2) of Sec. 5 of the Direct Tax Vivad Vishwas Act, 2020 (3 of 2020) has been enclosed a/w a copy of the challan. It is stated by the assessee that in the backdrop of the aforesaid facts the appeal filed by the revenue having been rendered as infructuous may be directed to be withdrawn.
2 ACIT-23(3) Vs. Mrs. Sumanlata Bansal