BEBY BHARAT JADHAV,,PUNE vs. INCOME-TAX OFFICER, WARD - 9(2),, PUNE

The appeals filed by the assesses, who are related to each other, are directed against the separate orders passed by the Commissioner of Income Tax (Appeals) – 13, Pune for the assessment year 2012-13.

Before us, the appellants filed letters dated 02.03.2021 seeking permission to withdraw the appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellants also filed copies of Form No.3 issued by the Commissioner of Income Tax, Pune – 3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeals.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the appeals stand dismissed as withdrawn.

In the result, the appeals filed by the assessees are dismissed as withdrawn.