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Income Tax Appellate Tribunal, BENCH, NAGPUR
Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM
These bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of the Learned Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.
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When the matter had come up for hearing today, the appellants filed their respective letters seeking permission to withdraw the appeals as the dispute in these appeals is proposed to be settled under Vivad Se Vishwas Scheme, 2020. The appellants also filed copy of Form No.3 issued by the Designated Authority.
On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeals.
In the circumstances, we hereby grant permission to the appellants to withdraw the appeals. Accordingly, the above captioned appeals stand dismissed as withdrawn.
In the result, all the above captioned appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open Court on this 03rd day of September, 2021. (PARTHA SARATHI CHAUDHURY) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 03rd September, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.
""यथ" / The Respondent.
Concerned CIT(A).
Concerned CIT. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, नागपुर /
DR, ITAT, “Nagpur” Pune; गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.