M/S. PRIYANJALI LAWS,,PUNE vs. COMMISSIONER OF INCOME-TAX : 2,,

These two appeals preferred by the assessee emanates from the separate orders of Ld.CIT(A)-II, Pune passed under Sec.263 of the Act and Ld.CIT(A)-3, Pune under Sec.143 r.w.s 263 of I.T. Act dated 26.03.2009 and 28.09.2015, respectively, for the assessment year 2005-06.

The Ld.A.R. of the assessee filed a letter dt.25.08.2020 wherein it was submitted that assessee filed application under Vivad se Vishwas. Ld.A.R. also enclosed letter addressed by the assessee firm dt.21.08.2020, Form No.3 received from Pr.CIT-2, Pune and copy of challan for payment of tax and hence, requested for withdrawal of appeals.

The ld. DR has not objected for the prayer of assessee. Accordingly, the prayer of assessee is granted. Thus, the appeals of assessee are dismissed as having been ‘withdrawn’.

In the result, both the appeals of assessee are dismissed as withdrawn.