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[Cites 1, Cited by 4]

Income Tax Appellate Tribunal - Pune

Astral Advertising And Marketing India ... vs Acit, Cpc, Tds, Ghaziabad on 4 March, 2021

              आयकर अपीलीय अिधकरण "ए" यायपीठ पुणे म ।
     IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE

                         (Through Virtual Court)

                   BEFORE SHRI INTURI RAMA RAO, AM
                  AND SHRI S. S. VISWANETHRA RAVI, JM

                  आयकर अपील सं. / ITA No.1920/PUN/2019
                  िनधारण वष / Assessment Year : 2013-14

Astral Advertising And Marketing
India Private Limited,
303, 3rd Floor, Amar Arcade,
Holaram Colony, Sadhu Waswani Road,
Nashik-422002.

PAN : AAHCA3948D                                .......अपीलाथ / Appellant

                                 बनाम / V/s.

ACIT, CPC, TDS,
Ghaziabad.                                      ...... यथ / Respondent

           Assessee by       :      None
                                    (Withdrawal Application filed)
           Revenue by        :      Shri S. P. Walimbe

     सुनवाई क तारीख / Date of Hearing           : 04.03.2021
     घोषणा क तारीख / Date of Pronouncement      : 04.03.2021

                             आदेश / ORDER

This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals)- 3, Nashik ('CIT(A)' for short) dated 03.06.2019 for the assessment year 2013-14.

2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issues involved in this appeal stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Commissioner of Income Tax, TDS, Pune at Nashik. 2

3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4. In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

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 In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 04th day of March, 2021.

             Sd/-                                         Sd/-

 (S. S. VISWANETHRA RAVI)                           (INTURI RAMA RAO)
याियक सद य/JUDICIAL MEMBER                  लेखा सद य/ACCOUNTANT MEMBER

पुणे / Pune; दनांक / Dated : 04th March, 2021. Sujeet आदेश क ितिलिप अ िे षत / Copy of the Order forwarded to :

1. अपीलाथ / The Appellant.
2. यथ / The Respondent.
3. The CIT(A)-3, Nashik.
4. The CIT-TDS, Pune.
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, "ए" बच, पुणे / DR, ITAT, "A" Bench, Pune.
6. गाड फ़ाइल / Guard File.

आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.