JITESH H. MEHTA,MUMBAI vs. ITO 25(3)(2), MUMBAI

The present appeal has been preferred by the assessee against the order dated 13.11.2014 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2006-07.

None has appeared on behalf of the assessee. However, the assessee filed a letter dated 01.03.2021 requesting the Bench to allow the assessee to voluntarily withdraw the appeal as the assessee has gone into Vivad Se Vishwas Scheme and form No.3 also has already been issued.

The Ld. D.R. fairly conceded to the withdrawal of the appeal.

Accordingly, we are inclined to dismiss the appeal of the assessee.

In the result, the appeal of the assessee is dismissed as withdrawn.