SHINY REALTY PVT LTD,MUMBAI vs DY CIT 3(3)(1), MUMBAI

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI C. N. PRASAD, JM &

For Appellant: Shri Moksha Mehta, AR

Hearing: 08/04/2021Pronounced: 08.04.2021

आदेश / O R D E R

PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER:

The present appeal has been filed by the assessee against the order dated 21.08.2019 passed by Ld. Commissioner of Income Tax (Appeals)- 8, Mumbai [hereinafter referred to as the “Ld. CIT (A)”] relevant to A.Y. 2013-14.

At the outset, when the appeal was called out for hearing, Ld. AR appeared on behalf of the assessee and submitted that assessee has filed the necessary declaration under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020) and confirmed the receipt of Form-3 and prayer to withdraw the appeal. 3. The Ld. DR also did not object to course so suggested.

Shiny Realty Pvt. Ltd 4. In view of the above, we dismiss the appeal as withdrawn based on the letter submitted before us and assessee has filed the relevant Form No. 3 under the Vivad se Vishwas scheme, 2020.

SHINY REALTY PVT LTD,MUMBAI vs. DY CIT 3(3)(1), MUMBAI