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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: SHRI VIKAS AWASTHY, JM & SHRI S. RIFAUR RAHMAN, AM
आदेश / O R D E R
PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER:
The present appeal has been filed by the assessee against the order dated 09.05.2019 passed by Ld. Commissioner of Income Tax (Appeals)- 46, Mumbai [hereinafter referred to as the “Ld. CIT (A)”] relevant to A.Y. 2011-12.
At the outset, when the appeal was called out for hearing, the Ld. Counsel of the assessee submitted that he has filed the necessary declaration under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020). He filed letter dated 11.01.2021 confirming the receipt of Form-3 and prayer to withdraw the appeal. 3. The Ld. DR also did not object to course so suggested.
Shri Asimendra Choudhury 4. In view of the above, we dismiss the appeal as withdrawn based on the letter submitted before us and assessee has filed the relevant Form No. 3 under the Vivad se Vishwas scheme, 2020.
In the result, the appeal is dismissed as withdrawn.