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Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL
These 4 appeals by the assessee arise out of the separate orders dated 30.01.2019 passed by the CIT(A), Panaji–1 in relation to the assessment years 2011-12 to 2014-15. 2. Before us, the assessee has filed letters dated 19.03.2021, seeking withdrawal of the appeals. The relevant contents of such withdrawal letters (except the appeal particulars), read as under :
“1. We had filed an appeal before the Hon.ITAT, Panaji Bench against appellate order of Hon.CIT(A) dated 30.01.2019 on 27.03.2019 which was numbered as ITA 120/PAN.2019. Umicore Anandeya (India) Private Limited
We are eligible assessee under the Direct Tax Vivad Se Vishwas Scheme (DTVSV) 2020 and accordingly had filed Form 1 and 2 under Direct Tax Vivad Se Vishwas Scheme vide Acknowledgement No.233648281300121 dated 30/01/2021. 3. The declaration is accepted by Hon. Pr. Commissioner of Income Tax, Panaji vide order in Form 3 bearing Acknowledgement No. 291073980150321 dated 15/03/2021. Copy of the Form 3 is enclosed.
In view of the above and consequent to availing benefit under DTVSV scheme, we hereby withdraw the appeal referred above as per the provisions of said scheme.
We request your honor to kindly close the Appeal as withdrawn as provided under Law.”
On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of the assessee to withdraw the appeals.
In the result, the appeals of the assessee are dismissed as ‘withdrawn’.
Order pronounced in the open Court on 13th May, 2021. (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; "दनांक Dated : 13th May, 2021 Satish Umicore Anandeya (India) Private Limited
आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत/Copy of the Order is forwarded to: क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत आदेश आदेश आदेश अपीलाथ" / The Appellant;
""यथ" / The Respondent;
The CIT(A) Panaji-1
The PCIT, Panaji
DR, ITAT, Panaji; गाड" फाईल / Guard file. 6. आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार //// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
Date
Draft dictated on 13-05-2021 Sr.PS
Draft placed before author 13-05-2021 Sr.PS
Draft proposed & placed JM before the second member
Draft discussed/approved JM by Second Member.
Approved Draft comes to Sr.PS the Sr.PS/PS
Kept for pronouncement on Sr.PS
Date of uploading order Sr.PS
File sent to the Bench Clerk Sr.PS
Date on which file goes to the Head Clerk
Date on which file goes to the A.R.
Date of dispatch of Order.