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Income Tax Appellate Tribunal, MUMBAI BENCHES “D”, MUMBAI
Before: SHRI SAKTIJIT DEY (JM) & SHRI RAJESH KUMAR (AM)
PER SAKTIJIT DEY, JM This is an appeal by the assessee against order dated 13.08.2019 of learned Commissioner of Income Tax (Appeals)-34, Mumbai for the assessment year 2012-13. 2. When the appeal was taken up for hearing, no one was present for the assessee. However, the assessee has furnished letter dated 16.09.2021 requesting for withdrawal of the appeal, as he has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020. 3. The learned Departmental Representative has no objection to the aforesaid request of the assessee.
2 Assessment Year: 2012-13
Having heard learned Departmental Representative and perused the materials on record, we find that accepting assessee’s declaration under the Vivad Se Vishwas Act, 2020, the designated authority has issued Form 5 on 12.06.2020. 5. In view of the aforesaid, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.
In the result, appeal is dismissed. Order pronounced in the open court on 23rd September, 2021. (RAJESH KUMAR) JUDICIAL MEMBER
म ुंबई Mumbai; दिन ुंक Dated: 23/09/2021 Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, म ुंबई / DR, ITAT, Mumbai 6. ग र्ड फ ईल / Guard file.
आदेशानुसार/ BY ORDER, सत्य दपि प्रदि //// उि/सहायक िंजीकार (Dy./Asstt.