Income Tax Appellate Tribunal - Pune
Krishnakumar Upraj Paradhi,, ... vs Income-Tax Officer, Ward - 1 (3),, ... on 30 August, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH, 'SMC' PUNE - VIRTUAL COURT
BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER
आयकर अपऩल सं. / ITA No.237/PUN/2019
निर्धारण वषा / Assessment Year : 2010-11
Krishnakumar Upraj Pardhi. Vs. ITO, Ward-1(3),
J/B-7, Tirupati Supreme Enclave, Aurangabad
Jalan Nagar, Paithan Road,
Aurangabad, Maharashtra
PAN : AIFPP5200L
Appellant Respondent
Assessee by Shri S.N. Puranik
Revenue by Shri S.P Walimbe
Date of hearing 30-08-2021
Date of pronouncement 30-08-2021
आदेश / ORDER
This appeal by the assessee arise out of the order dated 16-11-2018 passed by the CIT(A)-1, Aurangabad in relation to the assessment year 2010-11.
2. Before us, the AR of the assessee has a filed letter dated 09-04-2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under:
"Appellant has opted for Vivad Se Vishwas Scheme and has received Form-3, which is enclosed.
Appellant prays for permission to withdrawal the Appeal and request to pass the Order accordingly."2 ITA No.237/PUN/2019
Krishnakumar Upraj Pardhi
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 In the result, the appeal is dismissed as 'withdrawn'.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 30th August, 2021.
Sd/- Sd/-
(S.S.VISWANETHRA RAVI) (R.S.SYAL)
JUDICIAL MEMBER VICE PRESIDENT
पुणे Pune; ददन ां क Dated : 30th August, 2021 सतीश /SB 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)-1, Aurangabad
4. The PCIT-1, Aurangabad
5. DR, ITAT, 'SMC' Bench, Pune
6. ग र्ड फ ईल / Guard file.
आदे शानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अदधकरण ,पुणे / ITAT, Pune 3 ITA No.237/PUN/2019 Krishnakumar Upraj Pardhi Date
1. Draft dictated on 30-08-2021 Sr.PS
2. Draft placed before author 30-08-2021 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.