SWATHI KAKANI ,HYDERABAD vs INCOME TAX OFFICER, WARD-7(2), HYDERABAD

Income Tax Appellate Tribunal, Hyderabad SMC Bench, Hyderabad

Before: Smt. P. Madhavi Devi

For Appellant: Shri Ram Kishan Bang for Shri

For Respondent: Smt. M. Narmada, DR

Hearing: 02/03/2021Pronounced: 03/03/2021

These are assessee’s appeals for the A.Y 2014-15 against the common orders of the CIT (A)-4, Hyderabad, dated 30.04.2019.

At the outset, the learned Counsel for the assessee submitted a letter, dated 25.2.2021 requesting for withdrawal of these appeals under “Vivad Se Vishwas Scheme” as the assessees have received Form-3 in this regard from the designated authority. 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 Hence it was pleaded, that the appeals of the assessees be treated as withdrawn.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 AR, I hereby allow the appeals of the assessees to be withdrawn.

In the result, appeals of assessee are dismissed as withdrawn. Order pronounced in the Open Court on 3rd March, 2021.

SWATHI KAKANI ,HYDERABAD vs. INCOME TAX OFFICER, WARD-7(2), HYDERABAD