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Income Tax Appellate Tribunal, “B” BENCH, PUNE
Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM
आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM:
This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-12, Pune dated 28.02.2018 for the assessment years 2012- 13 as per the grounds of appeal on record.
The assessee submitted that he wants to withdraw the appeal in light of the resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed an application dated 28.09.2020 along with Form-3 in this regard by stating as follows:
“With reference to the above, we hereby state that the appellant has filed above referred appeal No.798/PUN/2018 and the same is pending. The appellant has made an application under Vivad se Vishwas Scheme. Hon’ble Pr. CIT-1, Nashik has granted certificate under section 5(1) of the Scheme vide acknowledgement No.542794320120920. In view of the above, we kindly request your Honour to allow the appellant to withdraw the aforesaid appeal.”
The Ld. DR has no objection in case the assessee wishes to withdraw the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.
In the result, the appeal of assessee is dismissed as withdrawn.
Order pronounced on 19th day of October, 2020.
Sd/- Sd/- R.S.SYAL PARTHA SARATHI CHAUDHURY VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 19th October, 2020. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.
3. The CIT(Appeals)-12, Pune.
The Pr. CIT, Central, Nagpur. , आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ववभागीय प्रतततनधध ऩुणे / DR, ITAT, “B” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // तनजी सधचव / Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune.
Date 1 Draft dictated on 19.10.2020 Sr.PS/PS 2 Draft placed before author 19.10.2020 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order