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Income Tax Appellate Tribunal, MUMBAI BENCH “G” MUMBAI
ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)-14, Mumbai, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961, dated 30.11.2016 for assessment year 2014-15.
The assessee has filed a letter on 09th February, 2021, wherein it is stated that it had filed an application under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal and has received the certificate under sub-section (1) of Sec. 5 of Direct Tax Vivad se Vishwas Act, 2020 from the designated authority. In support of its aforesaid claim the assessee had enclosed alongwith its letter ‘Form 3’ issued by the designated authority. It is stated by the assessee that in the backdrop of the aforesaid facts the captioned appeal may allowed to be withdrawn.
The ld. D.R did not controvert the aforesaid factual position as was canvassed before us.
2 M/s MGN Agro Properties Pvt. Ltd. Vs. DCIT-8(3)(2)