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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
These 4 appeals by the assessee HUF and the assessee are directed against the separate orders passed by the CIT(A), Bilaspur in relation to the assessment year 2005-06. 2 Sanjay Dua HUF and Sanjay Dua
Before us, the assessee HUF and the assessee have filed letters dated 30.09.2021 (with common contents except appeal particulars) seeking withdrawal of the appeals. The relevant contents of such letters read as under :
That an appeal has been filed before the Hon’ble Bench on 22.02.2016 vide Appeal No.ITA 21/RPR/2016 against order passed by ld. CIT(A) in quantum u/s.143(3).
That an application was filed under Vivad Se Vishwas Act, 2020 in Form 1 & 2 before Hon’ble PCIT, Raipur-1. He issued certificate on Form No.3 on 07.04.2021 vide Certificate No.338517050070421, it is enclosed.
That amount payable as per above certificate is Rs.21,658/-. This has been paid by the assessee on 30.09.2021 at Punjab National bank, Sadar Bazar, Bilaspur BSR Code 0300709, Challan No.00002. 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 appeals filed by the assessee HUF and the assessee. As such, the assessee HUF and the assessee are permitted to withdraw the appeals.
In the result, the appeals are dismissed as ‘withdrawn’. Order pronounced in the Open Court on 29th October, 2020. (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; "दनांक Dated : 29th October, 2020 Satish
3 Sanjay Dua HUF and Sanjay Dua
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 29-10-2021 Sr.PS
Draft placed before author 29-10-2021 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.