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Income Tax Appellate Tribunal, JAIPUR BENCHES “A”, JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 299/JP/2019
ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A), Ajmer dated 08/01/2019 for the A.Y. 2010-11
The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
None has attended on behalf of the assessee but an application for withdrawal of this appeal has been furnished. The contention in the said application reads as under: “The above captioned appeal is fixed for hearing before your goodself on 28/10/2020.
2 ITA 299/JP/2019_ Dharam Prakash Gupta Vs ITO In this matter, the Appellant has filed an application under ‘VIVAD SE VISWAS SCHEME’ to settle the dispute with Department on 28/09/2020. Once the application is filed and Form 3 is issued by the Department, the Appellant will withdraw the appeal. It is prayed that the appeal proceedings be kept in abeyance till them. Inconvenience caused is deeply regretted. Thanking you Yours faithfully (Surendra Shah) A/R
The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.
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 his appeal. Accordingly, the appeal of the assesses is dismissed as withdrawn.