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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
Date of hearing 29-10-2021 Date of pronouncement 29-10-2021 आदेश / ORDER This appeal by the assessee is directed against the order passed by the CIT(A)-II, Raipur on 10.05.2016 in relation to the assessment year 2007-08.
2. Before us, the assessee has filed a letter dated 08.04.2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under :
That an appeal has been filed before the Hon’ble Bench on 19/08/2016 vide Appeal No.267/BIL/2016.
That an application was filed under Vivad Se Vishwas Act, 2020 in Form 1 & Form 2 before Hon’ble PCIT Raipur-
1. 1. He issued certificate on Form No.3 on 22/03/2021 vide Certificate No.298904080220321, it is enclosed.
3. That amount payable as per above certificate is Rs.74.951/-. This has been paid by the assessee on 08/04/2021 at UCO Bank, Kolkata, BSR Code 0321931, Challan No.10336.
4. Therefore, as per the provisions of Vivad Se Vishwas Act, 2020 it is prayed to kindly allow to withdraw the above appeal filed before the Hon’ble Bench.
The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. 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In the result, the appeal is dismissed as ‘withdrawn’.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 29th October, 2020.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; �दनांक Dated : 29th October, 2020 Satish 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; 1. ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / 3. The CIT (Appeals)ii, Raipur 4. The Pr.CIT-II, Raipur 5. DR, ITAT, Raipur; गाड� फाईल / Guard file. 6. // True copy // आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 29-10-2021 Sr.PS 2. Draft placed before author 29-10-2021 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.