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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC ”, MUMBAI
Before: SHRI VIKAS AWASTHY
अपीलाथ� �वारा/ Appellant by : Letter dated 05/4/2021 ��तवाद� �वारा/Respondent by : Ms. Smita Verma सुनवाई क� �त�थ/ Date of hearing : 07/04/2021 घोषणा क� �त�थ/ Date of pronouncement : 07/04/2021 आदेश/ ORDER PER VIKAS AWASTHY, J.M:
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)- 38, Mumbai (in short ‘the CIT(A)’) dated 28/03/2019 for the assessment years 2014-15.
आअसं. 4932/मुं/2019 (�न.व. 201-15) (A.Y.201-15) 2. A letter dated 05/04/2021 has been received from the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’(in short ‘VSVS’). The declaration filed under VSVS has been accepted and hence, want to withdraw the appeal.
Ms. Smita Verma representing the Department stated that the Department has no objection if the assessee wants to withdraw appeal to avail the benefit of ‘VSVS’.
A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3. In view of above, the appeal by assessee is dismissed as withdrawn.
In the result, appeal by assessee is dismissed as withdrawn.
Order pronounced in the open court on Wednesday, the 07th day of April, 2021. Sd./- (VIKAS AWASTHY) �या�यक सद�य/JUDICIAL MEMBER मुंबई/Mumbai, �दनांक/Dated: 07/04/2021 Vm, Sr. PS (O/S)