M/S.PATHIK OVERSEAS PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER WARD-13(1)(3), MUMBAI

This appeal in A.Y.2012-13 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-21, Mumbai in appeal No.CIT(A)-21/ITO-13(1)(3)/IT-207/2015-16 dated 30/10/2017 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 25/03/2015 by the ld. Income Tax Officer 13(1)(3), Mumbai (hereinafter referred to as ld. AO).

We find that the ld. AR filed a letter dated 21/06/2021 mentioning that assessee had preferred an application under direct tax “Vivad Se Viswas Scheme 2020” to settle this tax dispute for the year under consideration and had obtained Form-5 from the designated authority thereon, copy of which was enclosed alongwith this letter. Ld. DR also agreed that the Form -5 has been received.

In view of this, we hereby dismiss the appeal pending before us.

In the result, appeal of the assessee is dismissed as withdrawn.