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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 No. 78/JP/2020
ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A)-I, Jaipur dated 19.11.2019 for the assessment year 2009-10. 2. Hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 pandemic. 3. The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention made in the said application reads as under:-
ITA No. 78/JP/2020 Bhargavi Hotels and Resorts Pvt. Ltd. vs. ITO “Hon’ble Sir, Subject :- Withdrawal of Appeal No. for AY 2009- 10 regarding Bhargavi Hotels and Resorts Pvt. Ltd. (PAN: AADCB0132E) The appellant has opted for resolution of dispute under Vivad Se Vishwas Scheme. Her application for the same has been accepted for the Income Tax Department and Form No. 3 has been issued by PCIT, Jaipur on 31.01.2021. In view of this the appellant do not intend to pursue the appeal filed by her and seeks your approval for withdrawal of appeal Kindly allow the withdrawal of appeal Thanking you (Surendra Shah) Authorized Representative”
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 DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.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 this appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn.
In the result, this appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 01/04/2021.