SH. AMRIT LAL S/O SH. ROSHAN LAL,HOSHIARPUR vs INCOME TAX OFFICER , DASUYA

आदेश आदेश/Order आदेश आदेश

PER N.K. SAINI, VICE PRESIDENT:

This is an appeal by the Assessee against the order dt. 22/02/2019 of CIT(A)-I, Jalandhar.

During the course of hearing none appeared on behalf of the assessee but a withdrawal application has been moved by the Ld. Counsel for the assessee which reads as under:

Sub: Withdrawal of the case vide Appeal No. ITA/220/ASR/2019 dated 04/04/2019 In regarding- Amrit Lal S/o Sh. Roshan Lal R/O Gandhi Colony Mukerian District Hoshiarpur, Punjab 144211 PAN: ABEPL8231D For the Ass Year 2011-12 Sir, Respectfully submitted as under: With reference to above referred appeal, my client has instructed me to submit as follow. That my client has adopted income tax scheme Vivad Se Vishwas Scheme 2020 and deposited the income tax amount as per scheme. My client now intends to withdraw the said appeal which is pending before your honour.

According this letter may please be considered as my client’s application for withdrawal of the said appeal. Your honour is therefore requested to be kind enough to pass necessary order for granting withdrawal of the aforementioned appeal. And for this act of kindness my client, as duty bound, shall ever pray. Thanking you, Yours Advocate Narinder Sharma Sd/- 3. In the present case, it is noticed that 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. 839044060181220, 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee is to be dismissed as withdrawn.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 DR did not object if appeal of the assessee is dismissed as withdrawn.

In view of the above the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open Court on 16/02/2021).

SH. AMRIT LAL S/O SH. ROSHAN LAL,HOSHIARPUR vs. INCOME TAX OFFICER , DASUYA