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Income Tax Appellate Tribunal, “DEHRADUN BENCH”
Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE
The above three appeals filed by the assessee are directed against the common order dated 25.06.2019 of the Ld. CIT(A)-IV, Kanpur for the assessment years 2015-16 to 2017-18 respectively.
Ld. Counsel for the assessee at the outset filed an application seeking withdrawal of the appeals on the ground that assessee has opted for Vivad Se Vishwas Scheme, 2020 and has received Form No. 3.
In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side of the Ld. Sr. DR, the request of the assessee seeking withdrawal of the appeals are allowed. The appeals filed by the assessee are accordingly dismissed.