M/S MEGATHEM ELECTRONICS PRIVATE LIMITED,KOLKATA vs. A.C.I.T.,CIRCLE-2(1), KOLKATA

1. This appeal has been preferred by the assessee against the order of ACIT, circle-2(1), Kolkata dated 30-12-2019 for assessment years 2014-15 passed u/s. 144C(1)/263 of the Income Tax Act, 1961.

At the outset, Shri Vivek Churiwala, Learned Authorised Representative of the assessee brought to our notice that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2020 (hereinafter, the ‘scheme’) and had filed Form no. 1 and Form no. 2 before the Competent Authority and the Competent Authority had accepted it and had issued Form- 3. Thereafter the assessee has remitted the tax as per Form 3 and filed form no. 4 and is expecting Form 5 anytime from the competent authority. In the light of the above, the assessee expresses his desire to withdraw its appeal. Apropos the discussion (supra) and since Shri Supriyo Pal, Addl., CIT, Learned Departmental Representative does not have any objection in withdrawing the same, we allow the assessee to withdraw the impugned appeal. 3. In the result, the appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court. Sd/- Sd/- (P. M. Jagtap) (A. T. Varkey) Accountant Member Judicial Member Dated: 22nd September, 2021 JD, Sr. PS Megathem Electronics Pvt. Ltd. AY: 2013-14 Copy of the order forwarded to:

Appellant- M/s. Megathem Electronics Pvt. Ltd., Plot L-1, Block GP, Sector V, Electronics Complex, Salt Lake City, Kolkata0700 091.