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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
None (withdrawal application) Assessee by Revenue by Shri Prathamesh J. Lawand Date of hearing 19-10-2020 Date of pronouncement 19-10-2020 आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee is directed against the order dated 27-04-2018 passed by the Commissioner of Income-tax (Appeals), Pune-3 in relation to the assessment year 2014-15.
Before us, the assessee has filed a letter dated 14-10-2020 seeking permission to withdraw appeal as he had applied for „Vivad Se Vishwas Scheme‟ under The Direct Taxes Vivad Se Vishwas Act, 2020. The relevant contents of such letter, read as under :
“1) The above referred Appellant has filed an appeal before the bench on 18th June 2018. The same is pending as on the date of this application. Acknowledged copy of Form 36 is enclosed.
2. The appellant has decided to opt for the Vivad se Vishwas Scheme-2020 and accordingly uploaded the Form No.1 and 2 of the 21st said Scheme on March, 2020 bearing Receipt No.327925871210320. Copy of Form 3 is enclosed.
3. Accordingly, the Appellant prays Your Honour to permit him to withdraw the said appeal.”
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 appeal.
In the result, the appeal is dismissed as „withdrawn‟. Order pronounced in the Open Court on 19th October, 2020.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; ददिधांक Dated : 19th October, 2020 GCVSR आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2.
3. The CIT(A), Pune-3 4. The Pr.CIT-2, Pune 5. विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे “बी” / DR „B‟, ITAT, Pune गार्ड फाईल / Guard file 6. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 19-10-2020 Sr.PS 2. Draft placed before author 19-10-2020 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.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. *