SACHIDANAND SUDAMRAO GHONSE,,AHMEDNAGAR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - AHMEDNAGAR , AHMEDNAGAR

These three appeals by the assessee for the different assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

In 79 days. The assessee filed an affidavit explaining the reasons for delay. After hearing both the parties, we find that the reasons stated by the assessee are bonafide which really prevented the assessee to file the present appeal in time. Therefore, the delay of 79 days are condoned.

On perusal of the letter dated 26-10-2020 filed by the assessee we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

Shri Vitthal Bhosale, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

In view of the request made by the assessee all the three appeals are dismissed as withdrawn.