V NAGESH HUF,MUMBAI vs. ACIT 26 (3), MUMBAI

This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–38, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 25.02.2019 for the A.Y.2015-16.

At the time of hearing the appeal virtually, Ld. Counsel for the assessee submitted that assessee opted for Vivad Se Vishwas Scheme and (A.Y: 2015-16) V Nagesh HUF filed declaration and undertaking in Form-1 and Form-2 to settle the litigation. Further, Ld. Counsel for the assessee submitted that assessee received Form-3 from the Revenue accepting the said declaration. Ld. Counsel for the assessee requested for withdrawal of appeal. In view of the submissions and taking note of the fact that the assessee has received Form-3 from the revenue, this appeal is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn.