M/S VERONICA CORPORATION CONSULTANTS PVT LTD.,MUMBAI vs. ITO 1 (3)(4), MUMBAI

This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–3, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 19.08.2019 for the A.Y. 2008-09.

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 and Form-2 to settle the litigation. Further it is submitted that accepting the declaration filed by (A.Y: 2008-09) M/s. Veronica Corporate Consultant Private Limited the assessee, Form-3 was also issued by the revenue. In view of the above submissions of the assessee and taking note of the fact that the assessee has received Form-3 from the revenue, the appeal is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn.