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Income Tax Appellate Tribunal, “E” BENCH, MUMBAI
Before: SHRI C.N. PRASAD & SHRI S. RIFAUR RAHMAN
The aforesaid appeal has been filed by the assessee challenging the impugned order dated 30th August 2019, passed by the learned Commissioner (Appeals)–14, Mumbai, pertaining to the assessment year 2015–16.
While going through the record available before us, we find that the assessee has applied for settling the tax dispute under the Vivad Se Vishwas Tax Scheme, 2020. In this regard, the assessee has filed
2 Solar Packaging Pvt. Ltd. copy of acknowledgement in Form–1 and 2 of the declaration filed under the aforesaid scheme and Form no.3 issued by the Revenue. The aforesaid copy of Form no.1, 2 and 3, are also kept on record. The learned Counsel for the assessee accordingly submitted that the assessee wishes to withdraw its appeal.
The learned Departmental Representative has no objection for withdrawal of the appeal by the assessee.
Considering the fact that the assessee has sought withdrawal of the present appeal, as the assessee has applied for settling the dispute under Vivad Se Vishwas Scheme, 2020, we permit the assessee to withdraw the appeal at this stage since the Department issued Form no.3. With these observations, the appeal by the assessee is liable to be dismissed as withdrawn.