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Income Tax Appellate Tribunal, “A” BENCH : BANGALORE
Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLA
Per Chandra Poojari, Accountant Member These appeals by the assessee are against the common order dated 25.03.2008 of the CIT(Appeals), Mysore for the assessment years 1999-2000, 2002-03, 2003-04 & 2004-05 .
During the course of hearing of the appeals, the ld. counsel for the assessees sought withdrawal of the appeals stating that the assessee has opted for Vivad Se Vishwas Scheme Act, 2020 [VSVS] by filing Form 1 & 2, and Form 3 is issued by the designated authority accepting the same (copy filed). Accordingly, the appeals are dismissed as withdrawn.
Pronounced in the open court on this 17th June, 2021.