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Income Tax Appellate Tribunal, RAIPUR BENCH, AT PUNE – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI
आदेश / ORDER
These 4 appeals by the connected group but different assessees arise out of the respective orders dated 13.02.2019 & 08.03.2019 passed by the CIT(A)-I. Raipur in relation to the captioned assessment years.
2. Before us, the assessee(s) have filed common letters dated 08.03.2021 seeking withdrawal of the appeals. The relevant contents of such letters (except appeal particulars) read as under :
“1. The above mentioned appeal was filed on 03.06.2019. Copy of appeal memo is enclosed.
In respect of above appeal it is submitted that I have filed the declaration under ‘THE DIRECT TAX VIVAD SE VISHWAS ACT 2020” before the designated authority. Designated authority has approved the declaration and issued Form-3. I am enclosing copy of Form 3 issued by the Ld. Principal CIT.
3. In view of the above declaration filed under THE DIRECT TAX VIVAD SE VISHWAS ACT-2020 appellant wishes to withdraw the appeal filed. Therefore it is requested that the appellant may kindly be permitted to withdraw the appeal.”
The ld. DR did not raise any objection to the withdrawal of the appeals filed by the assessee. As such, the assessee is permitted to withdraw the appeals.
3 Choudhari group
In the result, the appeal are dismissed as ‘withdrawn’.
Order pronounced in the Open Court on 19th March, 2021.