DIXONS CARGO CONSOLIDATORS PVT LTD.,MUMBAI vs. CIT (A), MUMBAI

The registry placed on record assessee’s letter dated 24/02/2021 wherein it has been submitted that the assessee has opted for settlement of dispute for all the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No. 3 from appropriate authority. Therefore, the assessee seeks withdrawal of appeals. The Ld. DR did not raise any objection.

In view of foregoing, all appeals stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. All the appeals stand dismissed as withdrawn. 3. Order pronounced on 5th April, 2021.