MR. DAYAL SINGH NENAWATI,MUMBAI vs. ITO (IT) WARD 3 (3)(1), MUMBAI

ORDER PER VIKAS AWASTHY, J.M: This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-57, Mumbai [hereinafter referred to as ‘the CIT(A)’] dated 27/08/2019 for the assessment year 2011-12. 2. A letter has been received from the Authorized Representative of the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’ (in short ‘VSVS’) and hence, want to withdraw the appeal.

आअसं. 6626/मुं/2019 (िन.व.2011-12) (A.Y.2011-12)