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Income Tax Appellate Tribunal, “E” BENCH, MUMBAI
Before: SHRI C.N. PRASAD & SHRI S. RIFAUR RAHMAN
The present appeal preferred by the assessee challenging the order dated 9th April 2019, passed by the learned Commissioner (Appeals)–34, Mumbai, for the assessment year 2011–12.
During the course of hearing, we find that the assessee has filed a letter dated 19th February 2021, sent through electronic mode seeking withdrawal of the appeal in view of the fact that he has applied for settling the tax dispute under the Vivad Se Vishwas Tax
2 Shri Sanjay Shrichand Uttam Scheme, 2020. The letter submitted by the assessee is accompanied by the acknowledgement in Form–3 of the declaration filed under the aforesaid scheme. The aforesaid letter and the declarations are kept on record.
The learned Departmental Representative has no objection for withdrawal of the appeal by the assessee.
Heard the learned Departmental Representative and perused material on record. Considering the fact that the assessee has sought withdrawal of the present appeal, as the assessee has applied for settling the dispute under Vivad Se Vishwas Scheme, 2020, we permit the assessee to withdraw the appeal at this stage, as the Department issued Form no.3. With the aforesaid observations, the appeal is dismissed as withdrawn.