DINAKARA NANADYAPPA SHETTY,MUMBAI vs DCIT CC 7 (1), MUMBAI

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH & SHRI S. RIFAUR RAHMAN

For Appellant: Shri I.R. Shetty

For Respondent: Shri Gurbinder Singh

The present appeal preferred by the assessee challenging the order dated 30th August 2018, passed by the learned Commissioner (Appeals)–49, Mumbai, pertaining to the assessment year 2013–14.

At the time of hearing, the learned Counsel for the assessee drawn our attention to his letter dated 12th May 2021, seeking withdrawal of its appeal in view of the fact that it has applied for settling the tax dispute under the Vivad Se Vishwas Tax Scheme, 2020. The letter submitted by the assessee is accompanied by the 2 Dinakara Nanadyappa Shetty acknowledgement in Form–1 of the declaration filed under the aforesaid scheme and Form no.3 issued by the Revenue. The aforesaid letter along copy of Form no.1 and 3, are also kept on record.

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 Revenue issued Form no.3. With these observations, the appeal by the assessee is liable to be dismissed as withdrawn.

DINAKARA NANADYAPPA SHETTY,MUMBAI vs. DCIT CC 7 (1), MUMBAI