M/S SEAWOODS ESTATE LTD.,MUMBAI vs. ITO 15 (3)(3), MUMBAI

This is an appeal by the assessee against order dated 07-01-2019 of learned Commissioner of Income-tax (Appeals)-24, Mumbai for the assessment year 2014- 15.

Vide letter dated 01-04-2021 (kept on record), learned authorized representative of the assessee has submitted that the assessee has opted for settling the dispute arising in this appeal under the Direct Tax Vivadh se Vishwas Act, 2020. He has further stated that the designated authority, after accepting the declaration filed by the assessee, has issued form 3 to the assessee. A copy of 2 ITA 2478/Mum/2019 form 3 has also been attached to the aforesaid letter. Thus, the learned authorized representative has made a request on behalf of the assessee to withdraw the appeal. The learned Departmental Representative has no objection to the aforesaid request of the assessee.

In view of the facts discussed above and considering assessee’s request, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn. However, if for any unforeseen reasons, assessee’s declaration is ultimately not accepted by the department by issuing form 5, liberty is granted to the assessee to seek restoration of this appeal.