MRS RESHMA ARUN PANIKAR,MUMBAI vs. INCOME TAX OFFICER, WARD-28(2)(3), MUMBAI, MUMBAI

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals) -26, Mumbai [in short ‘the CIT(A)’] dated 19/06/2019 for the assessment year 2010-11.

A letter dated 20/03/2021 has been received from 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 In view of above, the appeal by assessee is dismissed as withdrawn.