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Income Tax Appellate Tribunal, MUMBAI BENCHES “G”, MUMBAI
Before: SHRI SAKTIJIT DEY & SHRI M. BALAGANESH
PER SAKTIJIT DEY, JM This is an appeal by the revenue against order dated 21.02.2019 of learned Commissioner of Income Tax (Appeals)-49, Mumbai for the assessment year 2014-15. 2. When the appeal was taken up for hearing, learned Authorized Representative of the assessee made a request on behalf of the assessee for withdrawal of the appeal, as the assessee has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020 and has also received certificate issued by the designated authority in Form 3. 2 Assessment Year: 2014-15
The learned Departmental Representative did not object to the aforesaid request of the assessee.
We have heard rival contentions and perused the materials on record. Keeping in view the fact that the assessee has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020 and received certificate issued in Form 3, 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 Accordingly, appeal is dismissed as withdrawn.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 27th September, 2021. (M. BALAGANESH) JUDICIAL MEMBER
म ुंबई Mumbai; दिन ुंक Dated: 27/09/2021 Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : अपील र्थी / The Appellant 1. 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.