BLUE FIN FROZEN FOODS PVT. LTD. ,MUMBAI vs. ACIT-9(2)(1), MUMBAI

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year 2016-17 contest the order of learned first appellate authority on certain grounds of appeal

. The assessment for the year under consideration was framed by Ld. AO u/s 143(3) on 20/12/2018.

2. The learned counsel for assessee, at the outset, placed on record letter dated 03/02/2021 to submit that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Blue Fin Frozen Foods Pvt.Ltd. Assessment Year: 2016-17 Vishwas Scheme (VVS Scheme), 2020 for the year under consideration and Form No.3 has been issued by appropriate authority. Accordingly, a plea has been raised seeking withdrawal of the appeal. The Ld. DR did not object to the same.

3. In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

4. The appeal stands dismissed as withdrawn. Order pronounced on 17th February, 2021.