XPLORE TECH SERVICES PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE - 4(1), KOLKATA

This appeal filed by the assessee pertaining to the Assessment Year (in short “AY”) 2015-16 is directed against the order of ld. DCIT, Circle-4(1), Kolkata u/s 143(3) r.w.s. 144C(5) and 92CA(3) of the Income Tax Act, 1961 (in short the “Act”) dated 23.05.2019.

At the outset, ld. Counsel for the assessee submitted that the assessee opted under the Vivad Se Vishwas Scheme, 2020. Tax payable as per this scheme in the case of the assessee stood paid for the full and final settlement of tax arrears. Thus, ld. Counsel for the assessee requested for withdrawing the instant appeal vide letter dated 28.02.2022. 3. Per contra, ld. D/R did not have any objection to this request of ld. Counsel for the assessee. 4. We have heard ld. D/R and perused the records placed before us. We have gone through the facts narrated by the ld. Counsel for the assessee stated herein above and find that the assessee has opted under the Vivad Se Vishwas Scheme, 2020 and paid taxes thereon. Request has been made for withdrawing the appeal. We, therefore, considering the facts of the case and I.T.A. No.: 1823/Kol/2019 Assessment Year: 2015-16 Xplore Tech Services Private Limited. the request made at the behest of the assessee, dismiss this appeal as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.