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Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI
Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI
Assessee by Shri Gaurav Pantikar Revenue by Shri Prabhat Jha Date of hearing 22-07-2021 Date of pronouncement 22-07-2021 आदेश / ORDER This appeal by the assessee arises out of the order dated 17-04-2018 passed by the CIT(A)-2, Panaji in relation to the assessment year 2008-09.
Before us, the assessee has filed a letter dated 22-04-2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under: “I wish to bring to your kind notice that I had filed an appeal with the ITAT, Panaji-Goa on 06/06/2018 against the appellate order passed by CIT Appeals (2), Panaji Goa for Asst. Year 2008-09. At a later date, I decided to opt for the Direct Tax Vivad Se Vishwas Scheme, 2020 and filed the necessary Form 1 & 2 (Copy enclosed) with the Designated Authority under the Scheme.
I have now received Form 3 (copy enclosed) from the PCIT, Panaji- Goa who is the Designated Authority under the said scheme directing me to file Form 4 under the said Direct Tax Vivad Se Vishwas Scheme, 2020. While filing the said Form 4, I have to attach a letter to the Appellate Authority, i.e. the ITAT Panaji-Goa for the purpose of withdrawal of the appeal filed with the said authority. In view of the foregoing, I wish to withdraw the appeal filed with your office on 06/06/2018. You are therefore requested to accede to my above request and to issue the necessary order allowing me to withdraw the aforesaid appeal.”
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In the result, the appeal is dismissed as ‘withdrawn’.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 22nd July, 2021.
Sd/- Sd/- (S.S.VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; ददन ांक Dated : 22nd July, 2021 सतीश /GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील थी / The Appellant; 2. प्रत्यथी / The Respondent; 3. The CIT(A),-2, Panaji 4. The Pr. CIT-2, Panaji 5. DR, ITAT, Panaji Bench, Panaji 6. ग र्ड फ ईल / Guard file. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अदधकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 22-07-2021 Sr.PS 2. Draft placed before author 22-07-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS 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.