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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY
आदेश / ORDER The appeals in & Ld. CIT(Appeals), Pune-10 dated 02.03.2016 for the assessment years 2009- 10 & 2011-12 as per the grounds of appeal on record.
The appeal in preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-3, Pune dated 27.02.2015 for the assessment year 2010-11 as per the grounds of appeal on record.
The Ld. Counsel for the assessee submitted that the assessee 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 respective withdrawal applications dated 19.03.2021 along with Form-3 in this regard.
3. 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 Appeals of assessee are dismissed being withdrawn.
In the result, all the appeals of assessee are dismissed as withdrawn. Order pronounced on 08th day of July, 2021.
Sd/- Sd/- INTURI RAMA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER पुणे / Pune; ददनांक / Dated : 08th July, 2021 SB आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : अपीलाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.