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Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
भहावीय स िंह, न्मायमक दस्म/ PER MAHAVIR SINGH, JM: This appeal of assessee is arising out of the order of Commissioner of Income Tax (Appeals)-42, Mumbai [in short CIT(A)], in Appeal No. CIT(A)-42, Mumbai/101114/2017-18 [CIT(A)- 42/215/2013-14] CIT(A) 42, Mumbai/10364/2017-18 [CIT(A)- 42/2014/2013-14 vide order dated 20.09.2019. 2. The registry placed on record assessee’s letters dated 11.08.2021 wherein it has been submitted that the assessee has opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VSVS Scheme), 2020 and 2 Shri Firoz Kasam Penwala; AY: 1996-97 already received Form No.3 from appropriate authority. The Ld. DR did not raise any objection against the same.
In view of foregoing, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.
In the result, the appeal of assessee is dismissed as withdrawn. Order pronounced in the open court on 17.09.2021. (भनोज कुभाय अग्रवार / MANOJ KUMAR AGGARWAL) (भहावीय स िंह /MAHAVIR SINGH) (रेखा दस्म / ACCOUNTANT MEMBER) (उऩाध्मक्ष / VICE PRESIDENT) भुिंफई, ददनािंक/ Mumbai, Dated:17.09.2021. सुदीप सरकार, व.निजी सचिव / Sudip Sarkar, Sr.PS आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A) 3. आमकय आमुक्त / CIT 4. 5. ववबागीम प्रयतयनधध, आमकय अऩीरीम अधधकयण, भुिंफई / DR, ITAT, Mumbai गार्ड पाईर / Guard file. 6. आदेशािुसार/ BY ORDER, त्मावऩत प्रयत //// उप/सहायक पंजीकार (Asstt.