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Income Tax Appellate Tribunal - Chandigarh

M/S Pashupati Steel India Pvt. Ltd., ... vs Ito, W-2, Mandi Gobindgarh on 12 March, 2021

      आयकर अपील य अ धकरण,च डीगढ़  यायपीठ "एकल सद यीय', च डीगढ़
     IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH
                  BENCH 'SMC' CHANDIGARH

                        ीमती  दवा संह,  या#यक सद य
                     BEFORE: SMT. DIVA SINGH, JM

                       आयकर अपील सं./ ITA No. 15/CHD/2019
                       नधा रण वष  / Assessment Year : 2014-15

M/s Pashupati Steels India P.ltd.,      बनाम    The ITO,
Radha Mill Road,                         VS     Ward - 2,
Mandi Gobindgarh.                               Mandi Gobindgarh.

 थायी लेखा सं./PAN No: AABCP0162G
अपीलाथ /Appellant                                 यथ /Respondent
       नधा  रती क! ओर से/Assessee by : None (withdrawal application)
      राज व क! ओर से/ Revenue by : Shri Ashok Khanna, Addl. CIT
      सन
       ु वाई क! तार&ख/Date of Hearing                 :     11.03.2021
      उदघोषणा क! तार&ख/Date of Pronouncement :              12.03.2021

                              Hearing conducted via Webex

                                   आदे श/ORDER

By the present appeal, the assessee assails the correctness of the order dated 10.07.2018 of CI T(A), Patiala pertaining to 2014-15 assessment year on various grounds.

2. However at the time of hearing, ld. AR submitted that the assessee has availed of " The Direct Tax Vivad Se Vishwas Scheme, 2020" by way of filing an application which has been accepted by the Department by issuance of Form No. 3. Copy filed. In these circumstances, relying upon the application dated 09.03.2021 prayer for withdrawal of the appeal is made.

ITA 15/CHD/2019 A.Y. 2014-15 Page 2 of 2

3. The ld. Sr.DR Shri Ashok Khanna on a perusal of record had no objection to the prayer of the assessee.

4. I have heard the submissions and perused the material on record. In the aforementioned peculiar facts and circumstances considering the record and the submissions, the appeal of the assessee is dismissed as withdrawn. Said order was pronounced at the time of virtual hearing itself in the presence of the parties via Webex.

5. In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 12 t h March,2021.

Sd/-

( दवा संह ) (DIVA SINGH) या#यक सद य/Judicial Member "पन ू म"

आदेश क ितिलिप अ ेिषत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आयु / CIT
4. आयकर आयु (अपील)/ The CIT(A)
5. िवभागीय ितिनिध, आयकर अपीलीय आिधकरण, च डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar