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Income Tax Appellate Tribunal, HYDERABAD ‘S M C’ BENCH, HYDERABAD.
Before: SMT. P. MADHAVI DEVI
Date of Hearing : 20.04.2021. Date of Pronouncement : 20.04.2021. O R D E R All these three appeals are filed by the respective assessees arising out of common order of Commissioner of Income Tax (Appeals)-12, Hyderabad Dt.30.01.2019 for the Assessment Years mentioned herein above respectively.
At the outset, the ld. Authorized representative of the assessees submitted that the assessees do not want to pursue the appeals as they have already filed forms I & II under the ‘Direct Tax Vivad Se Viswas Scheme, 2020’, Form 3 is yet to be issued by the department.
Therefore, consequent to the same, the assessees desires to withdraw the appeals before the Tribunal. Hence it was pleaded, that the appeals of the assessees may be treated as withdrawn.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 assessees and their Ld. AR, we hereby allow the appeals of the assessees to be withdrawn. We also make it clear that the assessees shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeals, if their applications with respect to Vivad Se Vishwas Scheme are rejected.
In the result, appeals of assessees are dismissed as withdrawn. Order pronounced in the open court on 20th April, 2021.