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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI C.N. PRASAD, HONBLE
O R D E R PER C.N. PRASAD (JM)
This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–33, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 19.06.2019 for the A.Y. 2010-11.
Assessee filed a letter through e-mail dated 30th July, 2021 and submitted as under: - “Ref: 1) Name of the Appellant: - Mrs. Sunita Chandrashekhar Patil. 2) PAN: AOGPP0623J
(A.Y: 2010-11) Sunita Chandrashekhar Patil 3) Assessment Year: 2010-11 4) Appeal No. – ITA 5551/MUM/2019 5) Hearing Bench: SMC, Case Type: SMC 6) Date of Hearing: 2nd August 2021 (Monday) Respected Sir, With reference to the above-mentioned appeal filed, I the undersigned would like to submit that I have opted for Vivad se Vishwas scheme under the provisions of the Direct Tax Vivad se Vishwas Act, 2020. In view of this, I request you to kindly allow the withdrawal of the above-mentioned appeal filed before Your Honour.”
On a perusal of the above letter filed by the assessee it is noticed that assessee has opted for Vivad Se Vishwas Scheme under the provisions of the Direct Tax Vivad Se Vishwas Act, 2020. Assessee requested for withdrawal of the appeal. Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn.