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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER
The appeal in filed by the assessee emanates from the order of the Ld. CIT(Appeals)-6, Pune dated 17.10.2017 for the assessment year 2009-10 as per the grounds of appeal on record.
The appeals in & Revenue emanates from the order of the Ld. CIT(Appeals)-6, Pune dated 17.10.2017 for the assessment years 2008-09 & 2010-11 as per the grounds of appeal on record.
The Ld. Counsel for the assessee submitted that the assessee wants to withdraw the grounds of 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 have filed respective withdrawal applications along with Form-3 in this regard.
The Ld. DR has no objection in case the assessee wish to withdraw the appeal filed by the assessee. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn. We also dismiss the appeals of the Revenue as withdrawn with the condition that the Revenue is at liberty to file an application to restore the appeal before this Tribunal.
In the result, appeal of the assessee and appeals of the Revenue are dismissed as withdrawn. Order pronounced on 10th day of June, 2021.