SEA SIDE PROPERTIES PRVIATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-4(2), MUMBAI

This appeal is filed by the assessee against order of Learned Commissioner of Income Tax (Appeals)–52, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 06.06.2017 for the A.Y. 2013-14.

At the time of hearing the appeal virtually, Ld. Counsel for the assessee submitted that assessee opted for Vivad Se Vishwas Scheme and filed declaration and undertaking in Form-1 to settle the litigation and (A.Y: 2013-14) M/s. Sea Side Properties Pvt. Ltd., Form 3 is received from the Revenue. Further, Assessee filed a letter dated 26th March, 2021 and prayed for withdrawal of appeal. Contents of the letter are as under: “Sub: Withdrawal of Appeal for A.Y. 2013-14 PAN : AAACS7585D Dear Sir/ Madam, We have filed a declaration under the VSV Scheme 2019 on 22/12/2020. thereafter, we have received Form 3 and accordingly we have paid the tax determined. Now, we are withdrawing our appeal bearing Appeal Reference No. ITA- 5792/MUM/2017 by this letter. It is therefore prayed that we may be permitted to withdraw our appeal.”

On a perusal of the above letter filed by the assessee and enclosed copy of Form-3 it is noticed that assessee has already filed declaration and undertaking in Form-1 under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. 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 Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn.