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Income Tax Appellate Tribunal - Pune

Deputy Commissioner Of Income-Tax,, ... vs M/S. Symantec Software (I) Pvt. Ltd.,, ... on 19 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

                           M.A. No.28/PUN/2020
                   (Arising out of ITA No.461/PUN/2016)
                   िनधारण वष / Assessment Year : 2011-12

DCIT, Circle-6,
Pune.                                               ........... आवेदक/Applicant

                                    बनाम / V/s.

M/s. Symantec Software (India) Pvt. Ltd.,
EON Free Zone, 5th Floor, Wing 1,
Cluster B, Plot No.1, Survey No.77,
MIDC, Knowledge Park, Kharadi,
Pune-411004.

PAN: AAACV6015F                                     ........ यथ / Respondent


            Revenue by          :      Shri Mahadevan A. Krishanan
            Assessee by         :      Shri Nikhil Mutha

      सुनवाई क तारीख / Date of Hearing              : 19.03.2021
      घोषणा क तारीख / Date of Pronouncement         : 19.03.2021

                               आदेश / ORDER

PER INTURI RAMA RAO, AM:

The Revenue through this Miscellaneous Petition seeks recall of an order dated 30.01.2019 of this Tribunal in ITA No.461/PUN/2016 for the assessment year 2011-12.

2. When the matter had come up for hearing today, the Revenue filed a letter dated 19.03.2021 seeking permission to withdraw the Miscellaneous Petition. The relevant contents of such letter reads as under :-

"2. It was communicated to the Hon'ble 'C' Bench that instructions have been received from the Office of the Pr. CIT-3, Pune to withdraw the aforesaid 2 miscellaneous application. The Hon'ble Bench directed that the said instruction be communicated in writing to the Bench. As directed, please find attached the copy of the e-mail message and the copy of the letter dated 18.03.2021 received from the Office of the Pr. CIT-3 communicating instructions to withdraw the miscellaneous application. The same may be taken on record and the MA filed in MA No.28 / PUN / 2020 may be dismissed as 'withdrawn'."

3. In the circumstances, we hereby grant permission to the Department to withdraw the Miscellaneous Application. Accordingly, the above Miscellaneous Application stands dismissed as withdrawn.

4. In the result, the Miscellaneous Application filed by the Revenue is dismissed as withdrawn.

Order pronounced in the open Court on this 19th 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 : 19th March, 2021. Sujeet आदेश क ितिलिप अ िे षत / Copy of the Order forwarded to :

1. अपीलाथ / The Appellant.
2. यथ / The Respondent.
3. The DRP, Mumbai.
4. The CIT-IV, 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.