SRIKANT PARASRAMPURIA ,BELLARY vs THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(3), BANGALORE

Income Tax Appellate Tribunal, ‘C’ BENCH : BANGALORE

Before: SHRI.B.R BASKARAN & SMT. BEENA PILLAI

For Appellant: Smt. Suman Lunkar, C.A

For Respondent: Shri Pradeep Kumar, CIT (DR)

Date of Hearing : 28-04-2021 Date of Pronouncement : 22-06-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 25/5/2017 passed by CIT(A)-11, Benagaluru for assessment year 2011-12. 2. The assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has Page 2 of 3 & 1730/Bang/2017 filed Form No.1&2 in Form No.3 received in ITA No.1730/Bang/2017. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.

We heard Ld D.R, who did not object to the prayer of the assessee. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn. However, we give liberty to the assessee to seek recall of this order in accordance with law, if the circumstances so warrant.

In the result, the appeal of the assessee is dismissed as withdrawn.

SRIKANT PARASRAMPURIA ,BELLARY vs. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(3), BANGALORE