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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI C.N. PRASAD, HONBLE & SHRI RAJESH KUMAR, HONBLEShri Gurbinder Singh
O R D E R PER C.N. PRASAD (JM)
This appeal is filed by the assessee against order of Learned Commissioner of Income Tax (Appeals)–6, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 01.11.2019 for the A.Y. 2007-08.
Assessee through e-mail filed a letter dated 01st June, 2021 and submitted as under: -
(A.Y: 2007-08) M/s. Samudra Link Ferry Shipping & Cruise Services Pvt. Ltd., “Re: Samudra Link Ferry Shipping & Cruise Service P. Ltd. I.T.A. No.: 7235/M/19 A.Y.: 2007 - 2008 Sub- Permission for withdrawal of the Appeal under VSV Hearing on: 01.06.2021 before "H" Bench With reference to the above appeal, we have to state that we have filed declaration under the Direct Tax Vivad Se Vishwas Act. 2020 ["VSV Act"] {Copies of Form Nos. 1 & 2 are enclosed herewith for ready reference}. Now. we are in receipt of Form No. 3 accepting our Declaration from the Department A copy of Form No. 3 is also enclosed herewith for ready reference. In the circumstances, we seek permission of Your Honours to kindly allow us to withdraw the present appeal and oblige. We further seek liberty of the Hon'ble Tribunal to revive the appeal, if the declaration is considered void under the VSV Act.”
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 Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in the virtual court on 01.06.2021.