Income Tax Appellate Tribunal - Nagpur
M/S Jain Bulk Movers Pvt. Ltd, ... vs Jcit, Chadrapur Range, Chandrapur on 25 October, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH, NAGPUR
BEFORE SHRI SANDEEP GOSAIN, JM & SHRI O.P. KANT, AM
ITA No. 225/NAG/2015
Assessment Year: 2009-10
M/s Jain Bulk Movers Pvt. Ltd., Vs. J.C.I.T.,
Near Ashtabhuja Temple, Bye Chandrapur Range,
Pass Road, Rayatwari Colony, Chandrapur-442402.
Chandrapur-442401.
PAN No.: AABCJ 2199 K
Appellant Respondent
Assessee by: Shri S.C. Thakar (CA)
Revenue by : Shri Pradeep Hedaoo (CIT-DR)
Date of Hearing: 25/10/2021
Date of Pronouncement: 25/10/2021
ORDER
PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A)-4, Nagpur dated 01/04/2015 for the A.Y. 2009-10.
2. The ld. AR appearing on behalf of the assessse has furnished an application on behalf of the assessee for withdrawal of this appeal. The contention made in the said application reads as under:
"The appellant has filed a Declaration U/s 4 of Vivad Se Vishwas Act in Form NO. 1 and 2 on dt. 14/12/2020 against penalty order u/s 271(1)(c) for A.Y. 2009-10. The appellant is also in receipt of Form No. 3 under acknowledgement No. 228611280270121. The copy of Form No. 3 is attached.
2 ITA 225/NAG/2015_ M/s Jain Bulk Movers Pvt. Ltd. Vs JCIT The appellant has also requested on dt. 28/01/2021 to the Registrar ITAT, Nagpur requesting to permit the withdrawal of appeal No. 225/Nag/2015 A.Y. 2009-10. The copy of the said withdrawal petition is enclosed.
The Appellant request your honor to permit to withdrawal the appeal No. 225/Nag/2015 A.Y. 2009-10.
Thanking you Yours faithfully Sd/-
(Sachin Jain) Director"
3. The ld CIT-DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.
4. Therefore, in view of the fact that the assessee has already approached the department to settle the matter under Vivad Se Vishwas scheme, we permit the assessee to withdraw this appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.
5. In the result, this appeal of the assessee is dismissed.
Order pronounced in the open court on 25th October, 2021.
Sd/- Sd/- (O.P. KANT) (SANDEEP GOSAIN) Accountant Member Judicial Member Nagpur Dated:- 25/10/2021 *Ranjan Copy of the order forwarded to:
1. The Appellant- M/s Jain Bulk Movers Pvt. Ltd., Chandrapur.
2. The Respondent- The J.C.I.T., Chandrapur Range, Chandrapur 3 ITA 225/NAG/2015_ M/s Jain Bulk Movers Pvt. Ltd. Vs JCIT
3. CIT
4. The CIT(A)
5. DR, ITAT, Nagpur
6. Guard File (ITA No. 225/Nag/2015) By order, Asst. Registrar