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Income Tax Appellate Tribunal, “C” BENCH, PUNE
Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY
आदेश / ORDER These two appeals preferred by the assessee and Revenue emanates from the order of the Ld. CIT(Appeals)-13, Pune dated 20.05.2019 for the assessment year 2012-13 as per the grounds of appeal on record.
The Ld. AR of the assessee submitted that the assessee wants to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme and has filed an application received on 29.01.2021 along with Form-3 in this regard by stating as follows:
“Sub : Withdrawal of the appeals pending before Hon’ble Pune Bench of ITAT for the assessment year 2012-13 in the case of Dura Auto Systems India Pvt. Ltd. ( “the Company” or “the Appellant”). Ref. Appeal No.-ITA No.1243/PN/2019 ( filed by Income Tax Department) and (filed by the Appellant) for assessment year 2012-13 PAN : AACCD8562B With reference to the above, we would like to submit that we had filed an application under the Vivad Se Vishwas Act, 2020 on 20th May 2020 covering the disputed issues of the above pending appeals with Hon’ble Pune Bench of ITAT. We have now received Form 3 bearing certificate No.223236670220121 dated 22nd January, 2021, a copy of which is enclosed herewith in Annexure-1 for Your Honour’s ready reference. Considering the above, we wish to withdraw our pending appeal for the Assessment year 2012-13 bearing appeal No.1194/PN/2019. Further, it is submitted that Form -3 mentioned above also includes appeal No.1243/PN/2019 filed by the Department against the company. In view of the same, even the appeals filed by the Department may also be considered as withdrawn.”
The Ld. DR has no objection in case the assessee wishes to withdraw the appeals. Hence, we permit the withdrawal. Both, the appeal of assessee and appeal of the Revenue are dismissed being withdrawn.
In the result, both, the appeal of assessee and appeal of the Revenue are dismissed as withdrawn.
Order pronounced in Open Court on 11th day of February, 2021.
Sd/- Sd/- INTURI RAMA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 11th February, 2021 SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.
3. The CIT(Appeals)-13, Pune.
The Pr. CIT-5, Pune. , आयकर अऩीऱीय अधधकरण, “सी” बेंच, 5. ववभागीय प्रतततनधध ऩुणे / DR, ITAT, “C” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // तनजी सधचव / Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune.
Date 1 Draft dictated on 11.02.2021 Sr.PS/PS 2 Draft placed before author 11.02.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order