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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI C.N. PRASAD, HONBLEShri Sanjay J. Sethi
O R D E R PER C.N. PRASAD (JM)
This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–16, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 30.07.2019 for the A.Y. 2015-16.
Assessee through its Authorized Representative filed a letter dated 15th January, 2021 and submitted as under: -
(A.Y:2015-16) M/s. Elbrit Lifesciences Pvt. Ltd., “With reference to above case no: ITA 7211/Mum/2019. Now as we have applied for the same case to be settled under Direct Tax Vivad Se Vishwas Scheme. For your reference Form No. 1, 2 and 3 that we have filed under the Direct Tax Vivad Se Vishwas Scheme and our ITAT acknowledgement copy is enclosed here. We would like to withdraw our case that we had applied on 22.11.2019 at ITAT. So we kindly request you to accept our withdrawal letter so that we can submit acknowledgement copy of this letter under Form No. 4 of DTVSV Scheme.”
On a perusal of the above letter of the assessee and the enclosed copies of Form-3 it is noticed that assessee has already filed declaration and undertaking in Form-1 under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. Assessee requested for withdrawal of the appeal. Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in virtual court on 21.01.2021.