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Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER
These five appeals by the assessee arise out of the common order dated 02.04.2018 passed by the CIT(Appeals)-2, Nagpur in relation to the assessment years 2010-11 to 2014-15.
Before us, the assessee has filed letters dated 13.07.2020, seeking withdrawal of the appeals. The relevant contents of such withdrawal letter which is common for all the appeals read as under :
“Appellant had filed an appeal against order u/s.206C(6A) 206 (C)7 issued by Honourable CIT(A)-2 dt.02.04.2018.
Appellant has opted for Direct tax Vivad se vishwas Schme and Form- 3 is received from Honourable CIT(TDS), Nagpur. Therefore, Appellant wants to withdraw the appeal. Kindly allow the Appellant, the under signed to withdraw the appeal.”
On perusal of the above letters and having no objection from the side of ld. DR, we allow the request of the assessee to withdraw the appeals.
In the result, all the appeals are dismissed as ‘withdrawn’.
Order pronounced in the open Court on 21st August, 2020.