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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 24.05.2018 in relation to the assessment year 2010-11.
Before us, the assessee has filed a letter dated 18.09.2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under :
In this case, appellate order for the A.Y. 10-11 was passed by the ld. CIT(A), Bilaspur on 24-5-18, wherein, the impugned appal was dismissed by the ld. FAA; aggrieved by the impugned appellate order dt.24.5.18, the assessee has filed appeal in Form No.36 on 13-8-18 which is pending before the Hon’ble ITAT Bench, Raipur (Copy of Form-36 is enclosed). In this regard, it is respectfully stated that, the assessee has opted for VSV Scheme for the A.Y. 10-11 and thereby has chosen to withdraw the appeal pending before the Hon’ble Bench, Raipur and has also submitted Form No.1 & 2 of the DTVSV Act, 2020 (Copy enclosed). Kindly consider the withdrawal of appeal for the A.Y. 10-11, verify the facts and obliged.”
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In the result, the appeal is dismissed as ‘withdrawn’.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 1. अपीलाथ� / The Appellant; ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / 3. The CIT (Appeals), Bilaspur 4. The Pr.CIT, Bilaspur 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.