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Income Tax Appellate Tribunal - Panji

Mrs Deepa C Nerlekar, Belgavi vs Income Tax Officer, Ward - 1(2), Belgavi on 13 May, 2021

      IN THE INCOME TAX APPELLATE TRIBUNAL
       PANAJI BENCH, PANAJI - VIRTUAL COURT

       BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
  SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER

                    ITA Nos.04 and 05/PAN/2019
               Assessment Years - 2010-11 & 2013-14

Deepa C. Nerlekar,                       Vs.       ITO, Ward-1(2),
#322/A1, Shivakashi Krupa,                         Belagavi
Chavadi Galli, Vadgaon,
Belagavi
PAN : AGZPN4069M
           Appellant                                       Respondent

      Assessee by                   Shri Srirang Kulkarni
      Revenue by                    Shri Pradeep Kumar

      Date of hearing               13-05-2021
      Date of pronouncement         13-05-2021

                              आदेश / ORDER

These 2 appeals by the assessee arise out of the separate orders dated 25.10.2018 passed by the CIT(A), Belagavi in relation to the assessment years 2010-11 & 2013-14.

2. Before us, the assessee has filed letters dated 22.03.2021, seeking withdrawal of the appeals. The relevant contents of such withdrawal letters (except the appeal particulars), read as under :

"This is to bring to your kind notice that I had filed an appeal before your honour in respect of the above mentioned year. I would further like to inform your honour that since I have opted for the Vivad Se Vishwas Scheme 2020 I would like to withdraw the appeal filed. I am 2 ITA Nos.04 & 05/PAN/2019 Deepa C. Nerlekar enclosing herewith the Form 3 in support of my claim.
It is therefore requested that the appeal filed before your honour be kindly treated as withdrawn and oblige."

3. On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of the assessee to withdraw the appeals.

4. In the result, the appeals of the assessee are dismissed as 'withdrawn'.

Order pronounced in the open Court on 13th May, 2021.

                  Sd/-                                 Sd/-
(PARTHA SARATHI CHAUDHURY)                           (R.S.SYAL)
     JUDICIAL MEMBER                             VICE PRESIDENT

पुणे Pune; दनांक Dated : 13th May, 2021 Satish आदेश क ितिलिप अ िे षत/Copy षत of the Order is forwarded to:

1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. The CIT(A), Belagavi
4. The PCIT, Belagavi
5. DR, ITAT, Panaji;
6. गाड फाईल / Guard file.

आदेशानुसार/ ार BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune 3 ITA Nos.04 & 05/PAN/2019 Deepa C. Nerlekar Date

1. Draft dictated on 13-05-2021 Sr.PS

2. Draft placed before author 13-05-2021 Sr.PS

3. Draft proposed & placed JM before the second member

4. Draft discussed/approved JM by Second Member.

5. Approved Draft comes to Sr.PS the Sr.PS/PS

6. Kept for pronouncement on Sr.PS

7. Date of uploading order Sr.PS

8. File sent to the Bench Clerk Sr.PS

9. Date on which file goes to the Head Clerk

10. Date on which file goes to the A.R.

11. Date of dispatch of Order.