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Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad
Before: Smt. P. Madhavi Devi & Shri Laxmi Prasad Sahu
These are assessee’s appeals for the A.Y 2015-16 against the order of the CIT (A)-6, Hyderabad, dated 8.07.2019.
At the outset, the Ld. AR submitted before us that the assessees does not want to pursue their appeals as they have already filed forms I & II under the “vivad se vishwas” scheme and its acceptance is awaited. Therefore, consequent to the same, the assessees desires to withdraw the appeal before the Tribunal. and 1563 of 2019 Ravindra Vikram Mamidipudi and Annapurna Mamidipudi Hyderabad Hence it was pleaded, that the appeals of the assessees may be treated as withdrawn.
The Ld. DR conceded to the request of the Ld. AR.
After hearing both the parties, according to the request of the assessee and its Ld. AR, we hereby allow the appeal of the assessee to be withdrawn. We also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.
In the result, appeals of assessees are dismissed as withdrawn. Order pronounced in the Open Court on 19th May, 2021.