SHRI GURJINDER PAL SINGH,JAGROAN vs. INCOME TAX OFICER, WARD -1, JAGRAON

The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:

SUB: Request for withdrawal of appeal as filed vide (Appeal filed before Hon'ble bench on 31/05/2018) With regard to the captioned subject, it is very humbly submitted that for A.Y. 2011-2012, the Appellant has opted for “Vivad se Vishwas Scheme”, 2020 and had filed Form 1 & 2 with Worthy PCIT. The Worthy PCIT, Ludhiana has also issued Form 3 dated 28/12/2020, as per copy enclosed and now the Appellant is required for withdrawal of appeal. Thus, in view of the above, it is very humbly requested to kindly allow the appellant to withdraw the appeal as filed with Hon'ble ITAT. Thanking you, Yours faithfully, Sd/- Authorized Signatory

During the course of hearing the Ld. Counsel for the Assessee submitted that since the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form 3 bearing Certificate No. 922002060281220, in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.

The Ld. DR did not object if appeal of the assessee is dismissed as withdrawn.

In view of the above the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.