Income Tax Appellate Tribunal - Raipur
Jindal Power Limiteed, Raigarh vs Assistant Commissioner Of Income Tax , ... on 29 October, 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. 03/RPR/2020
िनधा रण वष / Assessment Year : 2015-16
Jindal Power Limited, Vs. ACIT,
Tamnar Tanmar Tanmar Circle-1(1),
Raigarh - 496 107 Bilaspur
PAN : AABCJ4683J
Appellant Respondent
Assessee by Shri Bikram Jain
Revenue by Shri G.N Singh
Date of hearing 29-10-2021
Date of pronouncement 29-10-2021
आदेश / ORDER
This appeal by the assessee relates to the assessment year 2015-16.
2. Before us, the assessee has filed a letter dated 28.08.2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under :
"With reference to the captioned subject matter, we would like to bring to your kind notice that the Assessee's case was picked up for scrutiny by the assessing officer u/s.143(3) of the Income Tax Act, 1961 (the Act) and the case was decided against assessee via assessment order u/s.143(3) dated 18th November, 2019. Thereafter, the assessee filed an appeal before your goodself in Form 36 Acknowledgement/status of the appeal is attached herewith as Annexure 1. As on date, the case is still pending before your goodoffice.
In this regard, on 31st March, 2021, the Assessee has made application in Form 1, u/s.4 of the Direct Tax Vivad Se Vishwas Act 2020 (DTVSV Act) (Attached herewith as Annexure 2). In response to the 2 ITA No.03/RPR/2020 Jindal Power Limited application, the Assessee has received Form 3 under DTVSV Act from Income Tax department on 08th June, 2021 (attached herewith as Annexure 3).
In view of the above and proper and final settlement of the pending case, the Assessee wishes to withdraw the said appeal. The Assessee humbly request your goodoffice to accept the application and dismiss the appeal."
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 In the result, the appeal is dismissed as 'withdrawn'.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 29th October, 2020.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT
पुणे Pune; दनांक Dated : 29th October, 2020 Satish आदेश क ितिलिप अ िे षत / Copy of the Order is forwarded to :
1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. आयकर आयु (अपील) / The CIT (Appeals) concerned
4. The Pr.CIT concerned
5. DR, ITAT, Raipur;
6. गाड फाईल / Guard file.
// True copy // आदेशानुसार/ ार BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune 3 ITA No.03/RPR/2020 Jindal Power Limited Date
1. Draft dictated on 29-10-2021 Sr.PS
2. Draft placed before author 29-10-2021 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.