SMT. MEENA ADVANI,KOTA vs. INCOME TAX OFFICER, WARD-1-1, KOTA

The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.

The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention in the said application reads as under: “The above noted appeal is fixed for hearing on 05/10/2020.

2 ITA 551/JP/2018_ Meena Advani Vs ITO That assessee has opt for the scheme Vivad Se Vishwas introduced by the Central Government during union budget 2020 vide application dated 11/06/2020 in Form 1 and Form 2 and same was accepted by department vide certificate dated 24/07/2020 in Form 3 (Copy of Form 3 is enclosed herewith). That as per the scheme the assessee appellant has voluntarily waived all his rights, whether direct or indirect, to seek our pursue any remedy or any claim in relation to the tax arrear which may otherwise be available to him under any law for the time being in force. That accordingly the assessee appellant does not wish to pursue the instant income tax appeal pending before the Hon’ble ITAT, Jaipur Bench and the pending appeal is accordingly being prayed to be permitted to be withdrawn. It is therefore most humbly requested this application be allowed and the income tax appeal filed by the assessee appellant be allowed to be withdrawan.

The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.

In the result, this appeal of the assessee is dismissed.