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Income Tax Appellate Tribunal - Panji

Mohit Steel Industries Private ... vs Assistant Commissioner Of Income Tax, ... on 22 July, 2021

     IN THE INCOME TAX APPELLATE TRIBUNAL
               PANAJI BENCH, PANAJI
             AT PUNE - VIRTUAL COURT
         BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
        SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER

                आयकर अपीऱ सं. / IT(SS)A No.83/PAN/2018
                   निर्धारण वषा / Assessment Year : 2016-17
     Mohit Steel Industries Pvt. Ltd.,      Vs.       ACIT,
            th
     501, 5     Floor, Sunteck Kanaka                 Central Circle,
     Corporate Park, Patto, Panaji-Goa                Panaji
     PAN : AABCM9713G
                   Appellant                              Respondent


     Assessee by                   Shri Nilkant Khandelwal
     Revenue by                    Shri Prabhat Jha

     Date of hearing               22-07-2021
     Date of pronouncement         22-07-2021

                               आदे श / ORDER

This appeal by the assessee arises out of the order dated 17-09-2018 passed by the CIT(A)-2, Panaji in relation to the assessment year 2016-17.

2. Before us, the assessee has filed a letter dated 30-03-2021 seeking withdrawal of the appeal. The relevant contents of such letter read as under:

"We bring to your kind attention that the Company had initiated an appeal before the Honourable Income Tax Appellate Tribunal for the AY 2016-17 against the order passed by the Honourable Commissioner of Income Tax (Appeals), Panaji-2, Goa.
We may kindly be allowed to withdraw the appeal filed for the said Assessment Year before the Honourable Tribunal Bench as the Company opted to settle the case under the "Direct Tax Vivad Se Vishwas Scheme" introduced by the Government of India to settle the tax disputes."
2

IT(SS)A No.83/PAN/2018 Mohit Steel Industries Pvt. Ltd.,

3. The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

4. In the result, the appeal is dismissed as 'withdrawn'.

Order pronounced in the Open Court on 22nd July, 2021.

                    Sd/-                                      Sd/-
     (S.S.VISWANETHRA RAVI)                               (R.S.SYAL)
        JUDICIAL MEMBER                                 VICE PRESIDENT

पुणे Pune; ददन ां क Dated : 22nd July, 2021 सतीश/GCVSR आदे श की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to:

1. अपील थी / The Appellant;
2. प्रत्यथी / The Respondent;
3. The CIT(A),-2, Panaji
4. The Pr. CIT-2, Panaji
5. DR, ITAT, Panaji Bench, Panaji
6. ग र्ड फ ईल / Guard file.

आदे शानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अदधकरण ,पुणे / ITAT, Pune 3 IT(SS)A No.83/PAN/2018 Mohit Steel Industries Pvt. Ltd., Date

1. Draft dictated on 22-07-2021 Sr.PS

2. Draft placed before author 22-07-2021 Sr.PS

3. Draft proposed & placed before JM the second member

4. Draft discussed/approved by JM Second Member.

5. Approved Draft comes to the Sr.PS 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.