Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 848/JP/2019
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 848/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Erstwhile Baroda Rajasthan Gramin ACIT, Vs. Bank, Ajmer (Merged) Circle-01, Ajmer M/s Baroda Rajasthan Kshetriya Gramin Bank, Ajmer ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAJB0784A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : (Withdrawal application filed) jktLo dh vksj ls@ Revenue by : Sh. A. S. Nehra (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 01/03/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 01/03/2021 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M. The assessee has filed the present appeal against the order of ld. CIT(A), Ajmer dated 15.03.2019 for the assessment year 2012-13.
The ld A/R has stated that the assessee has filed a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has been accepted and Form 3 has been issued on 16.02.2021 by the Designated Authority and which has been received 2 Erstwhile Baroda Rajasthan Gramin Bank, Ajmer vs. ACIT, Circle-01, Ajmer by the assessee. It was accordingly requested that the assessee may be allowed to withdraw the present appeal.
The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeal by the assessee.
In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.
Order pronounced in the open Court on 01/03/2021.