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Income Tax Appellate Tribunal, NAGPUR BENCH, AT PUNE – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
The Pragati Cooperative Housing Vs. ITO, Ward-1(5), Society Limited, Nagpur Dhanshree Apartment, Behind Dinanath High School, Dhantoli, Nagpur – 440 012 PAN : AAAAT5187A Appellant Respondent Assessee by Shri Pranav Kumar Revenue by Smt. Agnes P. Thomas Date of hearing 22-02-2021 Date of pronouncement 22-02-2021 आदेश / ORDER These two appeals by the assessee emanate from the separate orders passed by the CIT(A)-1, Nagpur on 31-08-2020 in relation to the assessment years 2013-14 & 2014-15.
Before us, the assessee has filed letters dated 12-02-2021 seeking withdrawal of the appeals. The relevant contents of such letters which is common to both appeals read as under :
This is to inform you that, we have gone through the Direct Tax Vivad Se Vishwas Scheme (DTVSVS) and wish to withdraw the Appeal filed, as referred above, with your department. I request you to please give us written permission for the same and oblige. I am attaching herewith the Form 1 and Form 3 filed under DTVSVS Scheme for your kind perusal.
The ld. DR did not raise any objection to the withdrawal of the appeals filed by the assessee. As such, the assessee is permitted to withdraw the appeals.
In the result, the appeals are dismissed as ‘withdrawn’.
Order pronounced in the Open Court on 22nd February, 2021 Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; �दनांक Dated : 22nd February, 2021 सतीश आदेश क� क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: अ�ेिषत आदेश आदेश आदेश अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2.
3. The CIT(A)-1, Nagpur 4. The Pr.CIT-1, Nagpur 5. DR, ITAT, Nagpur गाड� फाईल / Guard file 6. आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 22-02-2021 Sr.PS 2. Draft placed before author 22-02-2021 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.