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Income Tax Appellate Tribunal, CHANDIGARH
Before: SMT. DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM
Hearing conducted via Webex आदेश/ORDER PER DIVA SINGH
By the present appeal, the assessee assails the correctness of the order dated 22.11.2019 of CIT(A) Patiala pertaining to 2011-12 assessment year on various grounds.
The assessee has filed an application dated 31.12.2020 praying for a withdrawal of the appeal filed on the grounds that the assessee has moved an application under “The Direct Tax Vivad Se Vishwas Scheme,2020”. The department, it was submitted, has consequently issued Form No. 3 thereafter to the assessee, copy of which is filed.
ITA 91 /CHD/2020 A.Y. 2011-12 Page 2 of 2
The ld. Sr.DR Smt. Meenakshi Vohra on a perusal of record had no objection to the prayer of the assessee.
We have heard the submissions and perused the material on record.
In the aforementioned peculiar facts and circumstances considering the record and the submissions, the appeal of the assessee is dismissed as withdrawn. Said order was pronounced at the time of virtual hearing itself in the presence of the parties via Webex.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced on 18th January,2021.