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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM
आदेश / ORDER PER BENCH:
These three appeals preferred by the assessee emanates from the orders of the Ld. Pr. Commissioner of Income Tax-2, Pune dated 28.03.2018 for the assessment years 2009-10, 2010-11 & 2011-12 as per the grounds of appeal on record.
2. One application has been received on 06.07.2020 praying for withdrawing these appeals by stating as follows:
“Most respectfully, it is submitted that the aforesaid appeal(s) has been fixed for hearing on Monday, 6th July, 2020. These appeal(s) are against the order under section 263 by Pr. CIT, Kolhapur setting aside the assessment under section 143(3) r.w.s.147 to the file of AO for de novo examination and disallowance of 100% of hawala purchases instead of restricting the same to GP ratio. During the set aside proceedings, AO has accepted the contentions of assessee and passed the assessment order without any further additions. As such proceeding with said appeals before ITAT would be of only academic interest and therefore, we desire with permission of Hon’ble Bench to withdraw all the appeals bearing 924/PUN/2018.”
The Ld. DR has not objected to the prayer of the assessee for withdrawal of these three appeals. Hence, we permit the withdrawal. Appeals of assessee are dismissed being withdrawn.
In the result, all the appeals of assessee are dismissed being „withdrawn‟.
Order pronounced on 06th day of July, 2020.