RAMMURTHY KOPPU ,MIRYALAGUDA vs INCOME TAX OFFICER, WARD-1, HYDERABAD

Income Tax Appellate Tribunal, Hyderabad SMC Bench, Hyderabad

Before: Smt. P. Madhavi Devi

For Appellant: Shri S. Rama Rao

For Respondent: Shri Sandeep Mehta, DR

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

These are assessee’s appeals for the A.Ys 2013-14 to 2015-16 against the orders of the CIT (A)-3, Hyderabad, dated 11.6.2019 and 19.6.2019 respectively.

When the matter came up for hearing today i.e. on 2/3/2021, none appeared on behalf of the assessee. However, the learned Counsel for the assessee submitted a letter, dated 2.3.2021 requesting for withdrawal of these appeals under “Vivad Se Vishwas Scheme” as the assessee has received Form-3 in this regard from the designated authority. Therefore, consequent to the same, the assessee desires to withdraw the appeals before the Tribunal. Hence it was pleaded, that the appeals of the assessee may be treated as withdrawn.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 AR, we hereby allow the appeals of the assessee to be withdrawn.

RAMMURTHY KOPPU ,MIRYALAGUDA vs. INCOME TAX OFFICER, WARD-1, HYDERABAD