HITESH BHUPENDRA SHAH,MUMBAI vs. ITO 27 (1)(3), MUMBAI

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals) -24, Mumbai [in short ‘the CIT(A)’] dated 13/06/2019 for the assessment year 2010-11.

A communication dated 26/03/2021 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, want to withdraw the appeal.

Shri Sanjay J. Sethi 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 In view of above, the appeal by assessee is dismissed as withdrawn.