MAMTA JINDAL,SIRSA vs. ASSESSING OFFICER, WARD 2, SIRSA

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ITA 285/CHANDI/2019Status: DisposedITAT Chandigarh28 January 2021AY 2015-161 pages

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2 provisions of ‘Vivad Se Vishwas Scheme 2020’. The Ld. Counsel further submitted that an application for withdrawal of the said appeal has already been filed. Hence, the same may be allowed and the assessee may be permitted to the withdraw the said appeal.

3.

The Ld. Departmental Representative did not oppose the application filed by the assessee.

4.

In view of the submissions made by the Ld. Counsel for the assessee, we allow the application filed by the assessee and accordingly dismiss the appeal as withdrawn.

Order pronounced on 28.01.2021. ( N.K. SAINI) (R.L.NEGI) उपा"य" /Vice President "या"यक सद"य/ Judicial Member Dated : 28.01.2021 “आर.के.”

आदेशक"""त"ल"पअ"े"षत/ Copy of the order forwarded to : 1. अपीलाथ"/ The Appellant

2.

""यथ"/ The Respondent 3. आयकरआयु"त/ CIT 4. आयकरआयु"त (अपील)/ The CIT(A)

5.

"वभागीय""त"न"ध, आयकरअपील"यआ"धकरण, च"डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड"फाईल/ Guard File

आदेशानुसार/ By order, सहायकपंजीकार/

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