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Income Tax Appellate Tribunal, PUNE BENCH, ‘B’ PUNE
Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI
Assessee by : None (withdrawal application) Revenue by : Shri S.P. Walimbe Date of hearing : 25-02-2022 Date of pronouncement : 25-02-2022 आदेश / ORDER PER BENCH :
This batch of six appeals by the assessee are directed against the separate orders passed by the CIT(A)-1, Aurangabad on 29-11- 2019 in relation to the assessment years and quarter nos. mentioned above.
Before us, the assessee has filed common letters dated 21-02- 2022 seeking permission to withdraw the appeals (except the appeal particulars. The relevant contents of such letter reads as under : “The appellant Chhatrapati Vidyalaya Majalgaon had filed appeal before your honour has referred above. The appellant has opted for resolution of the said appeal under Vivad se Vishwas Act, 2020. The appellant has received form-3. In view this the appellant wishes to withdrawls the said appeal, applicant submit that the request of withdrawals may kindly be accepted and do the needful, form-3 under VSVS is attached for your reference with form-4 payment details. Details of Appeal number with ITAT and assessment year as follows. Sr.No. Appeal no. Assessment year 1 ITA 50/PUN/2021 AY 2013-14 ”
On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of assessee to withdraw the appeals.