TRANCEFX STUDIOS P.LTD,MUMBAI vs. ITO 7(3)(2), MUMBAI

In this appeal, the assessee had preferred to settle the dispute by availing the benefit of the Vivad se Vishwas Scheme, 2020. Form No. 1 & 2 has already been filed by the assessee before the competent authority.

We find that assessee has preferred application in Form No. 1 & 2 under Vivad Se Vishwas Scheme, 2020 and had also received Form No. 3 from ld. Principle Commissioner of Income Tax (Pr.CIT), Mumbai. Accordingly, the assessee vide its letter dated 30.03.2021 requested this Tribunal that the appeal filed by it may be treated as withdrawn.

We find that since the issue is already settled by the assessee under Vivad Se Vishwas Scheme, 2020 and pursuant to the request made by assessee vide letter dated 30.03.2021, the appeal filed by the assessee is hereby dismissed as

In the result, appeal of the assessee is dismissed as withdrawn.