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Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI
Before: SHRI S. RIFAUR RAHMAN & SHRI RAVISH SOOD
ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)-9, Mumbai dated 08.10.2018, which in turn arises from the assessment order passed u/s 143(3) of the Income-tax Act, 1961, dated 30.12.2016 for assessment year 2014-15.
The ld. Authorised representative (for short “A.R”) for the assessee has filed before us a letter dated 25.11.2020 wherein it is stated that the assessee had filed the necessary declaration under the Vivad se Vishwas Scheme (VSVS) and his application has been accepted. Copy of the “Form 3” in support of the aforesaid factual position had been enclosed with the abovementioned letter. In the backdrop of the aforesaid facts it has been requested by the ld. A.R that the captioned appeal may be allowed to be withdrawn.
The ld. D.R did not raise any objection.
Atul A. Mehta Vs. ITO, 4(1)(1), Mumbai 2 ITA 7510/Mum/2018 – A.Y 2014-15