M/S SHRI RAMDEV COTSPIN ,AKOT vs. INCOME TAX OFFICER (TDS), NAGPUR

These three appeals filed by the assessee are directed against the common order of learned Commissioner of Income Tax (Appeals) – 2, Nagpur dated 08-03-2019 for the assessment years 2013-14 to 2015-16.

When the matter was called on today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax-1, Nagpur.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeals.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, all the above captioned appeals stand dismissed as withdrawn.

In the result, the appeals filed by the assessee are dismissed as withdrawn.