Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, MUMBAI BENCHES “SMC”, MUMBAI
Before: SHRI SAKTIJIT DEY & SHRI RAJESH KUMAR
PER SAKTIJIT DEY, JM This is an appeal by the assessee against order dated 28.06.2019 of learned Commissioner of Income Tax (Appeals)–36, Mumbai for the assessment year 2013-14. 2. At the time of call, no one was present for the assessee. However, the Authorized Representative of the assessee has filed letter dated 09.04.2021 stating that 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 certificate issued by the designated authority in Form-3. It is also stated, the assessee has also paid the tax towards final settlement of dispute. Copies of Form 3 and challan evidencing payment of tax have been enclosed to the aforesaid letter. Thus, permission has been sought on behalf of the assessee for withdrawal of the appeal. Assessment Year: 2013-14
The learned Departmental Representative has no objection to the withdrawal of the appeal by the assessee.
In view of the facts discussed above and considering assessee’s request, we permit withdrawal of the present appeal. Accordingly, appeal is dismissed as withdrawn.
In the result, appeal is dismissed. Order pronounced in the open court on 24th June, 2021. (RAJESH KUMAR) JUDICIAL MEMBER
म ुंबई Mumbai; दिन ुंक Dated: 24/06/2021
Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, म ुंबई / DR, ITAT, Mumbai 6. ग र्ड फ ईल / Guard file. सत्य दपि प्रदि ////
आदेशानुसार/ BY ORDER,
उि/सहायक िंजीकार (Dy./Asstt.