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Income Tax Appellate Tribunal, PUNE BENCH ‘B’ PUNE
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
Assessee by None Revenue by Shri M.G. Jasnani Date of hearing 13-06-2022 Date of pronouncement 13-06-2022 आदेश / ORDER PER R.S. SYAL, VP :
These two appeals by the assessee arise out of separate orders passed by the CIT(A) on 10-08-2020 in relation to the assessment years 2009-10 and 2012-13.
Before us, the ld. AR has filed a letter dated 08-06-2022 seeking permission to withdraw both the appeals under ‘Vivad Se Vishwas Scheme’ under The Direct Taxes Vivad Se Suresh P. Bokadia Vishwas Act, 2020. The relevant contents of such letter reads as under : “With reference to the above and under the instructions from above named assessee, we submit that above referred penalty appeals are fixed for hearing before Your Honours, on 13.06.2022. The assessee has availed benefit of The Direct Tax Vivad Se Vishwas Act, 2020 for both the appeals and has received VSV Form 5 (copies enclosed – both dt. 16.11.2021). Hence, these appeals are required to be treated as withdrawan/dismissed. In view of the above facts, you are hereby requested to kindly do the needful in the matter and oblige.”
On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of ld. AR to withdraw both the appeals.