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Income Tax Appellate Tribunal, “A” BENCH, MUMBAI
Before: SHRI SHAMIM YAHYA, AM & SHRI AMARJIT SINGH, JM
स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AFOPP0692L (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: None Revenue by: Shri Brajendra Kumar (DR) सुनवाई की तारीख / Date of Hearing: 31/05/2021 घोषणा की तारीख /Date of Pronouncement: 31/05/2021 आदेश / O R D E R PER AMARJIT SINGH (JM):
1. 1. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
2. Learned Departmental Representative does not oppose the prayer so made by the assessee.
3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.
4. In view of the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeal as withdrawn.