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Income Tax Appellate Tribunal, CIRCUIT BENCH ‘SMC’, VARANASI
Before: SHRI A. D. JAIN
This is an appeal filed by the assessee against the order of learned CIT(A), Gorakhpur dated 26/11/2018 pertaining to assessment year 2010- 2011.
The assessee has submitted an application dated 10/11/2021, vide which it has been submitted that the Principal Commissioner of Income Tax, Gorakhpur has issued a certificate in Form No. 5 on 09/01/2021 under Vivad Se Vishwas Scheme. A copy of such Form No. 5 has also been filed. It is contended that the assessee, therefore, wants to withdraw the present Assessment Year:2010-11 2 appeal. Learned D. R. has no objection. Accordingly, I permit the assessee to withdraw the present appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
(Order pronounced in the open court on 10/11/2021)
Sd/. ( A. D. JAIN ) Vice President Dated:10/11/2021 *Singh Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T., Lucknow