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Income Tax Appellate Tribunal, “A” BENCH, MUMBAI
Before: SHRI C. N. PRASAD, JM &
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 18.07.2019 passed by Ld. Commissioner of Income Tax (Appeals), Mumbai [hereinafter referred to as the “Ld. CIT(A)”] relevant to A.Y. 2009-10.
At the outset, when the appeal was called out for hearing, the Ld. Counsel of the assessee submitted that she has filed the necessary declaration under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020). She filed letter dated 11.03.2021 confirming the receipt of Form-3 and prayer to withdraw the appeal. 3. The Ld. DR did not object to course so suggested.
Shri Arjun Ram Pram Ram Dewasi 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 In view of the above, we dismiss the appeal as withdrawn based on the letter submitted before us and assessee has filed the relevant Form No. 3 under the Vivad se Vishwas scheme, 2020.
In the result, the appeal is dismissed as withdrawn.