SANKLECHA CONSTRUCTIONS,,NASHIK vs ASSISTANT COMMISSIONER OF INCOME-TAX, (CPC)-TDS, , GHAZIABAD

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Sarvesha Baj, Shri Pramod Shingte

For Respondent: Shri S.P. Walimbe, Shri Vitthal Bhosale

2 आदेश / ORDER PER BENCH :

These bunch of seven appeals by different assessees for the various assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

We find that all the assessees wish to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme.

The ld. DR has no objection in case all the assessees wish to withdraw the appeals.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 23rd February, 2021.

Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 23rd February, 2021. RK आदेश की प्रतिलिपि अग्रेपिि / Copy of the Order forwarded to : अऩीऱ थी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A) concerned 3. आयकर आयुक्त / The CIT concerned 4. विभ गीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. आदेश नुस र / BY ORDER, // True Copy//

तनजी सधचि / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

SANKLECHA CONSTRUCTIONS,,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, (CPC)-TDS, , GHAZIABAD