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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. 276/JP/2019
PER BENCH: The assessee has filed the present appeal against the order of ld. CIT(A)-I, Jaipur dated 29.01.2019 for the assessment year 2013-14.
The ld A/R has stated at the Bar that the assessee has filed a petition under “Vivad Se Vishwas Scheme-2020” to settle the aforesaid matter and the said petition has recently been accepted and Form 3 as been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal. 2 Sh. Sushil Kumar Goyal vs. ITO 3. The ld. DR is heard who did not raise any specific objection in accepting the said prayer of withdrawal of appeals by the assessee.
In view of above, the prayer of the assessee is accepted and the appeal is dismissed as withdrawn by the assessee.