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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI
This appeal by the assessee is directed against the order passed by the CIT(A), Bilaspur on 31.03.2016 in relation to the assessment year 2010-11. 2. Before us, the assessee has filed a letter dated Nil seeking withdrawal of the appeal. The relevant contents of such letter reads as under :
“1, That being aggrieved with order of Commissioner of Income- tax (Appeals), Bilaspur dt. 31.03.2017 in appeal no. 61 362367127041 8 for the A. Y. 2010/11 arising out of assessment order passed under section 143(3) on 25.03.2013 we had filed an appeal before Hon'ble ITA T, Raipur Bench on 05.05.2017. Copies of Form No. 36 and acknowledgement of filing appeal on 05.05.2012 are enclosed.
That later on we had decided to opt "Visad Se Vishwas Scheme' 2020" (VSVS) to settle issue of disputed tax involved in the impugned appeal for the A.Y.2010/11 and accordingly, we had filed declaration in Form-I and Form-2 prescribed under VSVS on 2 Hori Lal Jaiswal
2020 before PCIT, Raipur-I . Copies of Form-I and Form-2 are enclosed.
That after due verification of our declaration filed under VSVS, Form-3 issued to us on 29.09.2021 by PCIT, Raipur-1for the A.Y. 2010/11 in respect of impugned appeal. Copy of Form-3 is enclosed.
In view of precondition for filing Form-4 before the PCIT that to obtain appeal withdrawal order from the concerned appellate forum in respect of appeal to be settled under VSVS, we are hereby requesting your honour to kindly permit us to withdraw appeal for the A. Y. 2010/11 . In view of all above, your honour is kindly requested to issue us appeal withdrawal order in respect of impugned appeal for the A.Y. 2010/11 at the earliest so that we can file Form-4 before PCIT within the prescribed time.”
The ld. DR did not raise any objection to the withdrawal of the appeal. As such, the assessee is permitted to withdraw the appeal.
In the result, the appeal is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 24th November,
2021 (S.S. VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; "दनांक Dated : 24th November, 2021 Satish
3 Hori Lal Jaiswal
आदेश क" क" क" "ितिलिप क" "ितिलिप "ितिलिप अ"ेिषत "ितिलिप अ"ेिषत अ"ेिषत / Copy of the Order is forwarded to : अ"ेिषत आदेश आदेश आदेश अपीलाथ" / The Appellant;
""यथ" / The Respondent; 2. आयकर आयु"(अपील) /
The CIT (Appeals), Bilaspur
The CIT, Bilaspur
DR, ITAT, Raipur; गाड" फाईल / Guard file. 6. //// आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार //// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
Date
Draft dictated on 24-11-2021 Sr.PS
Draft placed before author 24-11-2021 Sr.PS
Draft proposed & placed JM before the second member
Draft discussed/approved JM by Second Member.
Approved Draft comes to Sr.PS the Sr.PS/PS
Kept for pronouncement on Sr.PS
Date of uploading order Sr.PS
File sent to the Bench Clerk Sr.PS
Date on which file goes to the Head Clerk
Date on which file goes to the A.R.
Date of dispatch of Order.