DESAI ELECTRONICS PVT.LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1 (2),, PUNE

These two appeals preferred by the common assessee emanates from the different orders of the Ld. CIT(Appeals)-1, Pune dated 20.11.2018 & 22.11.2018 for the assessment years 2013-14 and 2014-15 as per the grounds of appeal on record.

The assessee by filing letter dated 16.08.2021 submitted that he wants to withdraw the appeals in light of the assessee opting for resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed withdrawal application along with Form-3 in this regard.

The Ld. DR has no objection in case the assessee wishes to withdraw the appeals. Hence, we permit the withdrawal. Appeals of assessee are dismissed being withdrawn.

In the result, appeals of the assessee are dismissed as withdrawn.