SUMAN DAGA,JAIPUR vs. ITO, WARD 3(4), JAIPUR

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

The authorized representative of the assessee has filed an application for withdrawal of the present appeal. The contention made in the said application reads as under: “With reference to above subject, we thereby request you to kindly allow us to retract the appeal filed by us as the assessee is willing to set aside the case by enrolling in the VIVAD SE VISWAS’ scheme and has already deposited a sum of Rs. 3,00,000/- against the 2 ITA 228/JP/2020_ Smt. Suman Daga Vs ITO same. Hence, we make a kind request before your honour to consider the same. It is requested from you to kindly do the needful and oblige. Thanking you Yours faithfully Sd/- For Devendra Pareek & Co. Chartered Accountants”

The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.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 its appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.

In the result, this appeal of the assessee is dismissed. Order pronounced in the open court on 11th June, 2021.

Sd/- Sd/- ¼foØe flag ;kno½ ¼lanhi x®lkÃa½ (VIKRAM SINGH YADAV) (SANDEEP GOSAIN) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 11/06/2021 *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Smt. Suman Daga, Jaipur. 1. izR;FkhZ@ The Respondent- The I.T.O., Ward 3(4), Jaipur. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4.