LOTUS SURGICALS PVT LTD.,MUMBAI vs. DY CIT CC 5 (1), MUMBAI

This is an appeal by the assessee against the order dated 19.08.2019 of learned Commissioner of Income Tax (Appeals) -53, Mumbai for the assessment year 2016-17.

At the outset, the learned Authorized Representative of the assessee submitted that the assessee has opted for settling the dispute arising in the present appeal under the Direct Tax Vivad se Vishwas Act, 2020 and has received certificate issued by the designated authority in Form 3. Thus, he made reques on behalf of the assessee for withdrawal of the appeal. In fact, a letter to this effect attaching Form 3 has been filed before the Bench. Assessment Year: 2016-17 3. The learned Departmental Representative has no objection to the aforesaid request of the assessee.

In view of facts discussed above and considering assessee’s request, we permit him to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.

In the result, appeal is dismissed.