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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM
आदेश / ORDER
The captioned appeals (four) filed by different assessees are directed against the separate orders passed by the Commissioner of Income Tax (Appeals) – 13, Pune for the assessment years mentioned above.
Before us, the appellants in Sl.Nos.1, 3 and 4 filed letters dated 10.05.2021 seeking permission to withdraw the appeals on the ground that the issue involved in these appeals stands settled under the Vivad Se Vishwas Scheme, 2020. The appellants also filed copies of Form No.3 issued by the Principal Commissioner of Income Tax (Central), Pune.
Whereas, the appellant in Sl.No.2 filed a letter dt.16.06.2021 seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stand settled under the Vivad Se Vishwas Scheme, 2020 and the said application is in process and Form 3 is awaited and submitted that he is ready to withdraw the appeal under the circumstances if a conditional order is passed to that effect.
On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of all the appeals.
In the circumstances, we hereby grant permission to the appellants in Sl.No.1, 3 and 4 to withdraw the appeals. In view of the request made by the assessee in Sl.No.2, we permit the assessee to withdraw the appeal (ITA No.1509/PUN/2016). However, if the Respondent Department disapproves the application of the assessee filed under Vivad se Vishwas Scheme, the assessee is at liberty to file an application to restore the appeal (ITA No.1509/PUN/2016) before this Tribunal. Accordingly, all the four appeals stands dismissed as withdrawn.
In the result, appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 17th day of June, 2021.