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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
आदेश / O R D E R Per Bench
The Ld. AR, at the outset, submitted that the assessee has already opted for settlement of dispute for all the captioned years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of these appeals. The copies of Form No.3 for all the years have been placed on record. The Ld. Sr.
DR submitted that considering the same, the appeals may be dismissed as withdrawn. 2. In view of foregoing, all the captioned appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals, for any of the year, in case the declaration filed under the scheme is not accepted, for whatever reasons. 3. All the appeals stand dismissed as withdrawn. Order pronounced in the open Court on 06th February, 2023.