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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI C.N. PRASAD, HONBLE & SHRI N.K. PRADHAN, HONBLEShri Ravi O. Agarwal v. Shri Vimal PUnmiya
O R D E R PER C.N. PRASAD (JM)
This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–36, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 04.09.2018 for the A.Y. 2014-15.
Assessee through its Authorized Representative filed a letter dated 06th January, 2021 and submitted as under: -
(A.Y: 2014-15) Shri Ravi O. Agarwal “With reference to the above and under instructions from our above mentioned client we have to state that our client has filed Form No.1 and Form No.2 under Vivad Se Vishwas Scheme on 8 December 2020 and received Form No. 3 on 30 December 2020. In view of the above we request your honours to kindly allow us to withdraw the appeal filed on 2 January 2019 bearing no. ITA.No. 16/Mum/2019.
On a perusal of the above letter of the assessee and the enclosed copies of Form-3 it is noticed that assessee has already filed declaration and undertaking in Form-1 under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. Assessee requested for withdrawal of the appeal. Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced on 11.01.2021 as per Rule 34(4) of ITAT Rules by placing the pronouncement list in the notice board.