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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: HON’BLE SHRI SAKTIJIT DEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
आयकर अपीलीय अधिकरण “एक-सदस्य मामला” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय श्री शक्तिजीत दे, न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2009-10) Ketan Praful Shah ITO-27(2)(1) बिाम/ 2, Koteshwar Vihar Tower 6, Vashi Railway Station Khot Cross lane Commercial Complex, Vashi Vs. Ghatkopar (W), Mumbai – 400 086. Navi Mumbai-400 703. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AAFPS-4776-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Letter dated 10/03/2021 Revenue by : Ms. Smita Verma – Ld. Sr. DR सुनवाई की तारीख/ : 24/03/2021 Date of Hearing घोषणा की तारीख / : 05/04/2021 Date of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)
The registry placed on record assessee’s letter dated 10/03/2021 wherein it has been submitted that the assessee has opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No. 3 from appropriate authority. Therefore, the assessee seeks withdrawal of appeal. The Ld. DR did not raise any objection.
In view of foregoing, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. The appeal stand dismissed as withdrawn.
Order pronounced on 5th April,2021.