SARITA CHOUDHARY ,KOLKATA vs ACIT, CENTRAL CIRCLE - 4(1), KOLKATA , KOLKATA

Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy & Sri Aby.T. Varkey

Appearances by: None appeared on behalf of the assessee. Shri Jayanta Khanra, JCIT, appeared on behalf of the Revenue. Date of concluding the hearing : March 12th , 2021 Date of pronouncing the order : March 24th, 2021

ORDER Per Bench:

The assessees seek permission of this Bench to withdraw their appeals in 1232/Kol/2018 as they availed the scheme under “Vivad Se Vishwas Act, 2020” vide his application. The assessee states that they have been granted certificate by the designated authority in Form No. 1, Form No. 2 and Form No. 3 under the provisions of “Vivad Se Vishwas Act, 2020”.

We accept the applications of the assessees and dismiss these appeals as withdrawn. Kolkata, the 24th March, 2021.

SARITA CHOUDHARY ,KOLKATA vs. ACIT, CENTRAL CIRCLE - 4(1), KOLKATA , KOLKATA