KACHHI PROPERTIES,SATARA vs. ACIT, CPC, TDS, GHAZIABAD

The bunch of seven appeals filed by the assessee are directed against two separate orders passed by the Commissioner of Income Tax (Appeals) – Pune - 10 dated 09.10.2019 for the assessment years and quarters mentioned above.

Before us, the appellant filed a letter dated 17.02.2021 seeking permission to withdraw the captioned appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copies of Form No.3 issued by the Commissioner of Income Tax, TDS, Pune.

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 Accordingly, the appeals stand dismissed as withdrawn.

In the result, all the appeals filed by the assessee are dismissed as withdrawn.