M/S. CYRIL TRADERS P. LTD.,MUMBAI vs. DY CIT, CITCLE-3(1), MUMBAI

स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACC2939H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Letter dated 01.04.2021 Revenue by: Shri Sushil Kumar Mishra (DR) सुनवाई की तारीख / Date of Hearing: 09/04/2021 घोषणा की तारीख /Date of Pronouncement: 09/04/2021 आदेश / O R D E R PER BENCH:

1. 1. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2. Learned Departmental Representative does not oppose the prayer so made by the assessee.

3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.

4. In view of the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeal as withdrawn.