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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-53, Mumbai ( in short ‘the CIT(A)’) dated 17/06/2019 for the assessment years 2013-14.
A letter dated 09/03/2021 has been received from the Chartered Accountants of the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeal.
2 आअसं. 5341/मुं/2019 (�न.व. 2013-14) (A.Y.2013-14)
Shri Sanjay J. Sethi representing the Department stated that the Department has no objection if the assessee want to withdraw appeal to avail the benefit of ‘VSVS’.
A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3. In view of above, the appeal by assessee is dismissed as withdrawn.
The appeal by assessee is dismissed as withdrawn.
Order pronounced in the open court on Wednesday, the 10th day of March, 2021.