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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), Bilaspur on 21.03.2016 in relation to the assessment year 2009-10.
Before us, the assessee has filed a letter dated 30.09.2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under :
1. 1. That we have filed an appeal on 15.04.2016 vide Form-36 having acknowledgement No. -NA- against order passed CIT(A), Bilaspur under section 250 of the Income Tax Act, 1961 dated 21.03.2016 for the A.Y. 2009-10.
2. Now, we have decided to opt for the Vivad Se Vishwas Scheme announced during the Union Budget, 2020 to resolve the above- mentioned dispute.
3. That we have submitted Form-1 and 2 required to be filed under the said scheme (Copy of Form 1 and 2 filed under VSV has been enclosed for your perusal).
4. Since the assessee has already filed the necessary applications before the tax authorities under the said scheme, accordingly we wish to withdraw the pending appeal and bring the dispute to an end. Kindly grant a letter accepting the withdrawal and oblige us.”
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In the result, the appeal is dismissed as ‘withdrawn’.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), Bilaspur 4. The CCIT, 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.