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Income Tax Appellate Tribunal, JAIPUR BENCHES “B”, JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 1391 & 1392/JP/2019
ORDER PER: BENCH Both these appeals have been filed by the assessee against the separate orders of the ld. CIT(A)-1, Jaipur both dated 31/10/2019 for the A.Y. 2009-10 and 2010-11 respectively.
The hearing of the appeals was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
The authorized representative of the assessee furnished applications for withdrawal of these appeals mentioning the fact that the assessee has opted Vivad Se Vishwas Scheme and requested for withdrawal of the present appeals.
2 ITA 1391 & 1392/JP/2019_ R.S. Finvest Vs ITO 4. The ld DR has raised no objection if the appeals of the assessee are allowed to be withdrawn.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 appeals. Accordingly, the appeals of the assessee are dismissed as withdrawn.
In the result, both these appeals of the assessee are dismissed.
Order pronounced in the open court on 04/06/2021.
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सहायक पंजीकार@Aेेज. त्महपेजतंत