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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI
Before: VIKAS AWASTHY
Assessee by : None Revenue by : Ms. Smita Verma सुनवाई क� �त�थ/ Date of hearing : 27/07/2021 घोषणा क� �त�थ/ Date of pronouncement : 27/07/2021 आदेश/ ORDER
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-48, Mumbai [ in short ‘the CIT(A)’]dated 31/12/2018 for the assessment year 2013-14.
A letter dated 07/04/2021 has been received from the Chartered Accountants of the assessee stating that the assessee has opted for 'Vivad Se Vishwas Scheme, 2020'( in short 'VSVS') and hence, wants to withdraw the appeal.
Ms. Smita Verma representing the Department stated that the Department has no objection if the assessee wants to withdraw appeal to avail the benefit of VSVS'.
A perusal of above letter shows that the assessee's declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3. In view of above, the appeal by assessee is dismissed as withdrawn. Order pronounced in the open court on Tuesday the 27th day of July , 2021.