M/S SYNDICATE BANK, SADALGA BRANCH,BELGAVI vs. INCOME TAX OFFICER (TDS), WARD - 1 , BELGAVI

These twelve appeals by the assessee (Sadalga and Mudalagi

Branches) arise out of the separate orders commonly dated

22-05-2018 passed by the CIT(A) Belagavi in relation to the assessment years 2011-12 to 2016-17. 2. Before us, the assessee has filed letters dated 30-06-2020,

seeking withdrawal of the appeals. The relevant contents of such withdrawal letters, which is common in all the appeals (except the assessment year), read as under :

‘With reference to the above subject, the appellant wishes to withdraw the appeal preferred before the Hon’ble ITAT-Panaji Bench for the AY 2011-12 since the appellant wishes to opt for Direct Tax Vivad Se Vishwas Scheme announce through Direct Tax Vivas Se Vishwas Act, 2020 and settle their dispute with the Income Tax Department. Appellant encloses herewith copy of the Form-1 filed before the Income Tax Department for your perusal along with eligible tax payment challans. Appellant also encloses copy of Form-3 generated from e-filing sight of Income Tax Department. Request you to kindly permit us to withdraw the above referred appeal.”

Order pronounced in the open Court on 21st August, 2020. (S.S. VISWANETHRA RAVI) VICE PRESIDENT पुणे Pune; "दनांक Dated : 21st August, 2020 Satish आदेश क" क" क" "ितिलिप क" "ितिलिप "ितिलिप अ"ेिषत "ितिलिप अ"ेिषत अ"ेिषत/Copy of the Order is forwarded to: अ"ेिषत आदेश आदेश आदेश अपीलाथ" / The Appellant;

Date