SHOBHA KHATRI L/H OF LATE SHRI KISHOR MADANLAL KHATRI ,AKOLA vs ACIT-AKOLA CIRCLE , AKOLA

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Smt. Alfiya Rozie, Shri Abhay N Agarwal

For Respondent: Smt. Agnes P. Thomas

Hearing: 12.05.2021Pronounced: 12.05.2021

आदेश / ORDER These bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.

The Ld. Counsels for the assesses submitted that the assessees wants to withdraw the grounds of appeals in light of the assessee opting for 3 ITA 19/NAG/2017 & 9 others resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed respective withdrawal applications along with Form-3 in this regard.

The Ld. DR has no objection in case the assessee wishes to withdraw the appeals. Hence, we permit the withdrawal. Appeals of assessees are dismissed being withdrawn.

In the result, all the appeals of assessees are dismissed as withdrawn. Order pronounced on 12th day of May, 2021.

SHOBHA KHATRI L/H OF LATE SHRI KISHOR MADANLAL KHATRI ,AKOLA vs. ACIT-AKOLA CIRCLE , AKOLA