M/S. TREAD STONE .LTD.,KANPUR vs. JOINT COMMISSIONER OF INCOME TAX -4, KANPUR

PER BENCH: These are assessee’s appeals against the order of the ld. CIT(A)-I, Kanpur, dated 13.7.2012 passed under section 143(3) of the Act and order of the ld. CIT(A)-II, Kanpur dated 10.3.2016 passed under section 271(1)(c) of the Act, for assessment year 2008-09. 2. The assessee has submitted application dated 06.10.2021, received by the Registry of this Office on 11.10.2021, vide which it has been submitted that the Principal Commissioner of Income Tax, Kanpur-1 has issued certificate in Form No.3 on 15.4.2021, for assessment years 2009-10, under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeals. The Ld. DR has no objection for withdrawal of the appeals. Accordingly, we permit the assessee to withdraw the appeals. 3. In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 31/01/2022.