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Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: SHRI VIKAS AWASTHY & SHRI S. RIFAUR RAHMAN
The captioned appeal has been filed by the assessee challenging the order dated 19th March 2019, passed by the learned Commissioner (Appeals)–3, Mumbai, pertaining to the assessment year 2010–11.
During the course of hearing, the leaned Counsel for the assessee inviting our attention to his letter dated 9th April 2021, vide which he sought withdrawal of its appeal in view of the fact that it has applied for settling the tax dispute under the Vivad Se Vishwas Tax
2 Shri Rampravesh Ramjug Mishra Scheme, 2020. The letter submitted by the assessee is accompanied by the acknowledgement in Form–3 of the declaration filed under the aforesaid scheme. The aforesaid letter along declaration in Form no.3are 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 Department issued Form no.3. With these observations, the appeal by the assessee is liable to be dismissed as withdrawn.