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Income Tax Appellate Tribunal, MUMBAI ‘K’ BENCH, MUMBAI
O R D E R Per Pramod Kumar, VP:
The assessee has moved petition seeking withdrawal of these appeals and the assessee has also filed Form 1 & 3, on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
Learned Departmental Representative does not oppose the prayer so made by the assessee.
ITA No. 4230/Mum/2 Assessment Years: 2008-09, 2009-10 & 2011-12 Page 2 of 2 3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.
In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss these appeals as withdrawn.
In the result, these appeals are dismissed as withdrawn. Pronounced in the open court today on the 21st day of May 2021.