IMRAN AHMAD,VARANASI vs ITO, WARD - 2(2), VARANASI

Income Tax Appellate Tribunal, VARANASI CIRCUIT BENCH, VARANASI

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOORShri Shri Smt.

For Respondent: Shri ADRPT2450P, Shri Smt, DR Pharenda

PER BENCH: These are assessees’ appeals against the respective orders of the ld. CIT(A)/PCIT.

At the outset, it was noticed that the assessees have filed applications submitting therein that the Principal Commissioner of Income Tax, Gorakhpur/Allahabad has issued certificates in Form No.3 under the Vivad Se Vishwas Scheme, therefore, the assessees want to withdraw the appeals. The Ld. DR has no objection. Accordingly, we permit the assessees to withdraw the appeals.

In the result, the appeals of the assessees are dismissed as withdrawn. Order pronounced in the open Court on 15/06/2021. [T. S. KAPOOR] VICE PRESIDENT ACCOUNTANT MEMBER [A. D. JAIN] DATED:15/06/2021 JJ:

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IMRAN AHMAD,VARANASI vs. ITO, WARD - 2(2), VARANASI