Income Tax Appellate Tribunal - Raipur
Shri Shri Mahesh Prasad Singh, ... vs The Income Tax Officer, Ambikapur, ... on 2 July, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
RAIPUR BENCH, RAIPUR - VIRTUAL COURT
BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER
ITA No.152/RPR/2017
निर्धारण वषा / Assessment Year : 2009-10
Shri Mahesh Prasad Singh Vs. ITO,
Prop: M/s. Mahesh Prasad Singh & Ambikapur
Coal Co., Banaras Road, Budhia (C.G.)
Dharamkanta, PO Ambikapur,
Dist. Surguja (C.G.)
PAN : BBVPS9072H
Appellant Respondent
Assessee by None (Withdrawal application)
Revenue by Shri Sanjay Kumar
Date of hearing 02-07-2021
Date of pronouncement 02-07-2021
आदे श / ORDER
This appeal by the assessee is directed against the order passed by the CIT(Appeals), Bilaspur on 28-02-2017 in relation to the assessment year 2009-10.
2. Before us, the assessee has filed a letter dated 19-05-2021 seeking permission to withdraw the appeal as he had received Form No.3 under 'Vivad Se Vishwas Scheme' under The Direct Taxes Vivad Se Vishwas Act, 2020. The relevant contents of such letter, read as under :
"I have opted for Vivaad se Vishwas Scheme under Direct Tax Vivaad se Vishwas Act, 2020. The Form 1 and 2 for the same has already been filed on 26/12/2020 and Form 3 is issued by the AO on 2 ITA No.152/RPR/2017 Shri Mahesh Prasad Singh 13/03/2021. The amount of Rs.1,36,636.00 is payable by me as per Form 3 issued by the AO and the same shall be paid before the specified date as per VSV scheme i.e. 30/06/2021. The copy of Form
3 is enclosed herewith for your reference and record. Therefore, I want to withdraw the appeal. Hence, kindly issue a certificate of withdrawal of appeal so that I can file it with the designated authority under Vivaad se Vishwas scheme and the appeal can be disposed under the said scheme."
3. On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of assessee to withdraw the appeal.
4. In the result, the appeal is dismissed as 'withdrawn'.
Order pronounced in the open Court on 2nd July, 2021.
Sd/- Sd/-
(PARTHA SARATHI CHAUDHURY) (R.S.SYAL)
JUDICIAL MEMBER VICE PRESIDENT
पण
ु े Pune; ददिधांक Dated : 2 July, 2021 nd GCVSR आदे श की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to:
1. अपीऱधर्थी / The Appellant;
2. प्रत्यर्थी / The Respondent;
3. The CIT(Appeal), Bilaspur
4. The Pr. CIT, Bilaspur
5. The DR, ITAT, Raipur;
6. गार्ड फाईल / Guard file.
आदे शानस ु ार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune 3 ITA No.152/RPR/2017 Shri Mahesh Prasad Singh Date
1. Draft dictated on 02-07-2021 Sr.PS
2. Draft placed before author 02-07-2021 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.