MUKTA PRAKASH PARANJPE,ERANDWANE vs. ITO(IT)-3, PUNE

आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM:

2. At the outset, the assessee has filed an application dated 23.09.2020 praying for withdrawing the appeal by stating as follows:

“a. The assessee had filed an appeal with the ITAT as aggrieved by the order passed u/s.250 of the Income Tax Act, 1961 by CIT(A) dated 27th January, 2018. b. Further, the assessee decided to opt the same case under Direct Tax Vivad Se Vishwas Scheme. c. The assessee has filed the necessary DTVSV form with the Commissioner of Income Tax and the assessee has got the approval from Commissioner of Income Tax dated 10th Sep. 2020 ( Copy is attached). d. In furtherance to the requirement of the DTVSV Scheme, we need to withdraw the appeal as filed with the ITAT and hence, we request your honour to pass the order to that effect.”

Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

In the result, appeal of assessee is dismissed being „withdrawn‟. 3.

Order pronounced on 28th day of September, 2020. Sd/- Sd/- R.S.SYAL PARTHA SARATHI CHAUDHURY VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 28th September, 2020. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

Date 1 Draft dictated on 28.09.2020 Sr.PS/PS 2 Draft placed before author 28.09.2020 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