Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, JAIPUR BENCHES “B”, JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1237/JP/2018
ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A), Kota dated 09/03/2018 for the A.Y. 2013-14.
The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
3. The ld. Counsel appearing on behalf of the assessee has furnished an application for withdrawal of this appeal. The contention made in the said application reads as under: “1. The above case is fixed for hearing on 02/03/2021 before the Hon’ble Bench.
2 ITA 1237/JP/2018_ M/s United Developers Vs DCIT 2. In this regard, it is submitted that the assesse had adopted “Vivad Se Vishwas Scheme” and required Form 1 & 2 under VSVS were been filed on 09/10/2020 (Copy Enclosed).
Ld. PCIT, Jaipur-1 has granted the approval by issuing Form-3 dated 13/01/2021 (Copy Enclosed).
4. Under these circumstances, with the leave of your Honours, the appeal is being withdrawn. Thanking you Yours faithfully (Vinod Kumar Gupta) CA/AR”
The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.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 Accordingly, the appeal of the assesses is dismissed as withdrawn.