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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY
आदेश / ORDER This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-6, Pune dated 12.01.2017 for the assessment year 2007-08 as per the grounds of appeal on record.
The assessee by filing letter dated 05.01.2021 along with Form-3 submitted that he wants to withdraw the grounds of appeals in light of the assessee opting for resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟). The relevant portion of the said letter reads as under:
“Sub: Regarding withdrawal of Appeal No.ITA 1145/PUN/2017 for assessment year 2007-08 With respect to the above Appeal No., I have availed the benefit of the Direct Tax Vivad Se Vishwas Act, 2020 by application of Form 1 & Form 2 on 16/11/2020. Subsequently the Income Tax Department had issued Form 3 on 28/12/2020 as approval of application under the Direct Tax Vivad Se Vishwas Act, 2020 and it is a pre-requisite for filing Form 4 under the Direct Tax Vivad Se Vishwas Act, 2020, assessee has to withdraw the appeal. In the line of the same, we request your honour to kindly consider this letter as withdrawal of the appeal.”
The Ld. DR has no objection in case the assessee wishes to withdraw the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.
In the result, the appeal of assessee is dismissed as withdrawn.
Order pronounced on 13th day of January, 2021.
Sd/- Sd/- INTURI RAMA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 13th January, 2021 SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.
3. The CIT(Appeals)-6, Pune. The Pr. CIT-5, Pune. 4. , आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ववभागीय प्रतततनधध ऩुणे / DR, ITAT, “A” 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 13.01.2021 Sr.PS/PS 2 Draft placed before author 13.01.2021 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