KOHLER POWER (I) P LTD (EARLIER KNOWN AS LOMBARDINI INDIA PVT. LTD.,),AURANGABAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, AURANGABAD

The appeals filed by the assessee are directed against the common order of the ld. Commissioner of Income Tax (Appeals) – 13, Pune dated 21.07.2016 for the Assessment Years 2010-11 and 2011-12.

Before us, the appellant filed a letter dt.01.02.2021 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 appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Pune.

On the other hand, the ld. Department Representatives 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 Accordingly, the appeals stand dismissed as withdrawn.

In the result, the appeals filed by the assessee are dismissed as withdrawn.