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Income Tax Appellate Tribunal, JAIPUR BENCHES “A”, JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1235/JP/2019
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] 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. 1235/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2013-14 Shri Vishal Bohra, cuke I.T.O., Vs. 15A, Dwarka Puri, C-Scheme, Ward 6(5), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPB 9595 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Withdrawal application filed. jktLo dh vksj ls@ Revenue by: Shri A.S. Nehra (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 19/02/2021 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 23/02/2021 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A), Ajmer dated 24/09/2019 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.
At the time of hearing, none has appeared on behalf of assessee but the assessee furnished application for withdrawal of this appeal. The contention made in the said application reads as under:
2 ITA 1235/JP/2019_ Sh. Vishal Bohra Vs ITO “The above noted appeal is fixed for hearing on 18/02/2021.
The assessee has opted for the scheme Vivad Se Vishwas introduced by the Central Government during union budget 2020.
That as per the scheme the assessee appellant has voluntarily waived all his rights, whether direct or indirect, to seek or pursue any remedy or any claim in relation to the tax arrear which may otherwise be available to him under any law for the time being in force.(Copy of Form 3 is enclosed herewith)
That accordingly the assessee appellant does not wish to pursue the instant income tax appeal pending before your honour and the pending appeal is accordingly being prayed to be permitted to the withdrawn.
It is therefore most humbly requested this application be allowed and the income tax appeal filed by the assessee appellant be allowed to be withdrawn.
Thanking you, Yours faithfully For Vishal Bohra (Assessee appellant) (N.K. Baid/Siddharth Ranka/Saurav Harsh)” 4. 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 assesses is dismissed as withdrawn.
3 ITA 1235/JP/2019_ Sh. Vishal Bohra Vs ITO 6. In the result, this appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 23rd February, 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:- 23/02/2021 *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Vishal Bohra, Jaipur. 1. izR;FkhZ@ The Respondent- The I.T.O., 6(5), Jaipur. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 1235/JP/2019) 6. vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेज. त्महपेजतंत