Income Tax Appellate Tribunal - Mumbai
Nitin Radhakrishna Rao , Mumbai vs Ito 31 (2)(4), Mumbai on 12 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT)
"SMC" BENCH, MUMBAI
BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER
ITA NO. 4833/MUM/2019 (A.Y: 2014-15)
Nitin Radhakrishna Rao v. Income Tax Officer-
Flat 603, Sai Ram Residency 31(2)(4)
Pimpri Pada, Off Film City Road C-13, 1st Floor, Room No 105
Opp. Swapnalok Tower Pratyakshakar Bhavan
Malad-(E), Mumbai Bandra Kurla Complex
Bandra (E), Mumbai - 400 051
PAN: AKIPR5697L
(Appellant) (Respondent)
Assessee by : None
Department by : Shri Sreenivasa Raghvan
Date of Hearing : 12.02.2021
Date of Pronouncement : 12.02.2021
ORDER
PER C.N. PRASAD (JM)
1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)-51, Mumbai [hereinafter in short "Ld.CIT(A)"] dated 21.06.2019 for the A.Y. 2016-17.
2. Assessee filed a letter dated 23rd December, 2020 and submitted as under: -
2
ITA NO. 4833/MUM/2019 (A.Y: 2014-15) Nitin Radhakrishna Rao "APPEAL NO. 4833/M/2019 & DT 18/07/2019 RE: PAN: AKIPR5697L AY 2014-15 SUB: Request to Withdraw above referred Appeal
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I have to request your Honor to allow me to withdraw the above referred appeal no. 4833/M/2019 filed on 18/07/2019.
I am not contesting the above appeal as My application for settling the dispute under DTVSV has been accepted by the Hon Pr. CIT- 17, Mumbai in Form - 3 bearing Certificate No. 822139640151220 dated 15/12/2020, copy enclosed.
Your Honor is requested to pass due order in this regard and oblige."
3. 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 Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.
4. In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in the virtual court on 12.02.2021 Sd/-
(C.N. PRASAD) JUDICIAL MEMBER Mumbai / Dated 12/02/2021 Giridhar, Sr.PS 3 ITA NO. 4833/MUM/2019 (A.Y: 2014-15) Nitin Radhakrishna Rao Copy of the Order forwarded to:
1. The Appellant
2. The Respondent.
3. The CIT(A), Mumbai.
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
//True Copy// BY ORDER (Asstt. Registrar) ITAT, Mum