NAVEEN KUMAR HAWELIA,KOLKATA vs I.T.O.,WARD-1(1), KOLKATA

Income Tax Appellate Tribunal, KOLKATA BENCH ‘(C

Before: SHRI J. SUDHAKAR REDDY, HON’BLE & SHRI A.T. VARKEY, HON’BLE]

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘(C)’, KOLKATA [BEFORE SHRI J. SUDHAKAR REDDY, HON’BLE ACCOUNTANT MEMBER & SHRI A.T. VARKEY, HON’BLE JUDICIAL MEMBER] Assessment Year: 2014-15 Naveen Kumar Hawelia......................................................................................................Appellant C/o. Essel Transport (P) Ltd., 28, Black Burn Lane, 4th Floor, Kolkata – 700 012. [PAN: AARPH 7298 C] Vs ITO, Ward – 1(1), Kolkata...................……………………………………….........................Respondent Appearances by: None appearing on behalf of the Assessee. Shri Jayanta Khanra, JCIT appearing on behalf of the Revenue. Date of concluding the hearing : February 19th, 2021 Date of pronouncing the order : February 25th, 2021 ORDER PER BENCH:

The assessee seeks permission of this Bench to withdraw his appeal in Se Vishwas Act, 2020” vide his application dated 11.02.2021. The assessee states that he has been granted certificate by the designated authority in Form No.-3 under the provisions of “Vivad Se Vishwas Act, 2020”.

We accept this application of the assessee and dismiss this appeal as withdrawn. Order Pronounced in the Open Court on 25th February, 2021.

NAVEEN KUMAR HAWELIA,KOLKATA vs. I.T.O.,WARD-1(1), KOLKATA