M/S ETISALAT DB TELECOM PRIVATE LIMITED IN LIQUIDATION,MUMBAI vs DCIT-12(2)(1), MUMBAI

Income Tax Appellate Tribunal, MUMBAI BENCHES “K”, MUMBAI

Before: SHRI PRAMOD KUMAR, HON’BLE & SHRI SAKTIJIT DEY, HON’BLE

For Appellant: Shri Nikhil Bajoriya (AR)

For Respondent: Shri Sushil Kumar Mishra (DR)

Hearing: 02/08/2021Pronounced: 02/08/2021

O R D E R PER SAKTIJIT DEY, JM Captioned appeal by the assessee is against order dated 31.12.2018 of learned Commissioner of Income Tax (Appeals)-20, Mumbai for the assessment year 2012-13.

At the outset, the partner of the assessee firm sought permission of the Bench 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 Form- 5 issued by the designated authority. In fact, letter Assessment Year: 2012-13 dated 30th July, 2021 of the assessee seeking withdrawal of the appeal attaching a copy of Form-5 is also kept on record.

The learned Departmental Representative has no objection to withdrawal of the appeal by the assessee.

We have heard the parties and perused the materials on record. Undisputedly, the assessee has filed a declaration under the Direct Tax Vivad se Vishwas Act, 2020 for settling the dispute arising in the present appeal. Accepting the declaration of the assessee, the designated authority has issued Form-5 on 26.03.2021 acknowledging the full and final settlement of the dispute arising in the appeal.

In view of the aforesaid, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.

M/S ETISALAT DB TELECOM PRIVATE LIMITED IN LIQUIDATION,MUMBAI vs. DCIT-12(2)(1), MUMBAI