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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR
Before: SHRI RAVISH SOOD & SHRI JAMLAPPA D BATTULL
2 Sh Laxmi Kant Modi vs., ITO ITA.No.284/RPR/2017 आदेश / ORDER
PER RAVISH SOOD, JM:
The present appeal filed by the assessee is directed against the order passed by the CIT(Appeals), Bilaspur, dated 28.09.2017, which in turn arises from the order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961 (“Act”, for short), dated 25.03.2015 for assessment year 2012-13.
The appellant-assessee has filed a letter dated 11.03.2022 (received on 14.03.2022), wherein it is stated that in order to settle the aforesaid appeal pending before the Tribunal an application has been filed under the Direct Tax Vivad se Vishwas Act, 2020. During the course of hearing of the appeal, it was stated by the Ld. Authorised representative (“A.R”, for short) that the assessee has opted for the Direct Tax Vivad se Vishwas Act, 2020 and Form No. 5 has been issued by the appropriate authority on 28.10.2021. The appellant-assesse has placed on our record Form Nos.1 to 5. Backed by the aforesaid facts, it is requested by the ld. A.R that the captioned appeal may be allowed to be withdrawn.
3 Sh Laxmi Kant Modi vs., ITO ITA.No.284/RPR/2017 3. The ld. D.R did not controvert the aforesaid factual position as had been canvassed before us.
Since the matter in issue has been settled under the Direct Tax Vivad Se Vishwas Act, 2020, therefore, we dismiss the appeal of the appellant- assessee as withdrawn.
Order pronounced in Open Court on 30th day of March, 2022. Sd/- Sd/- (JAMLAPPA D BATTULL) (RAVISH SOOD) ACCOUNTANT MEMBER JUDICIAL MEMBER रायपुर/ RAIPUR ; �दनांक / Dated : 30th March, 2022 SB आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :
1. 1. अपीलाथ� / The Appellant. 2. ��यथ� / The Respondent.
3. The CIT(Appeals), Bilaspur (C.G) 4. The Pr. CIT, Bilaspur (C.G) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण,रायपुर ब�च, रायपुर / DR, ITAT, Raipur Bench, Raipur. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // �नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, रायपुर / ITAT, Raipur.
4 Sh Laxmi Kant Modi vs., ITO ITA.No.284/RPR/2017
Date 1 Draft dictated on 21.03.2022 Sr.PS 2 Draft placed before author 22.03.2022 Sr.PS 3 Draft proposed and placed .03.2022 JM before the second Member 4 Draft discussed/approved by .03.2022 AM second Member 5 Approved draft comes to the .03.2022 Sr.PS Sr. PS/PS 6 Kept for pronouncement on .03.2022 Sr.PS 7 Date of uploading of order .03.2022 Sr.PS 8 File sent to Bench Clerk .03.2022 Sr.PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 5 Sh Laxmi Kant Modi vs., ITO ITA.No.284/RPR/2017 11 Date of dispatch of order