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Income Tax Appellate Tribunal, Hyderabad SMC Bench, Hyderabad
Before: Smt. P. Madhavi Devi
These are assessee’s appeals for the A.Ys 2013-14 to 2015-16 against the common orders of the CIT (A)-3, Hyderabad, dated 18.6.2019.
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 Hence it was pleaded, that the appeals of the assessee may be treated as withdrawn.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 AR, we hereby allow the appeals of the assessee to be withdrawn.