FEDERAL EXPRESS CORPORATION ,MUMBAI vs. DY CIT (IT) 2 (3)91), MUMBAI

Aforesaid appeal by assessee for Assessment Year 2015-16, contests certain quantum additions made in final assessment order dated 24/10/2019. 2. The Ld. Counsel for assessee, Shri Dhanesh Bafna, at the outset, submitted that the assessee has already opted for Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and filed requisite declarations therein. The Ld. AR also submitted that the appeal may be dismissed as withdrawn but with a liberty to 2 Federal Express Corporation Assessment Year: 2015-16 assessee to seek restoration in case the aforesaid declaration is not accepted. The Ld. DR did not object to the same.

In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of this appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

Order pronounced on 01st February, 2021. (Amarjit Singh) (Manoj Kumar Aggarwal) "ाियक सद" / Judicial Member लेखा सद" / Accountant Member मुंबई Mumbai; िदनांक Dated : 01/02/2021 Sr.PS, Jaisy Varghese आदेशकी"ितिलिपअ"ेिषत/Copy of the Order forwarded to : अपीलाथ"/ The Appellant