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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. 277 & 298/JP/2019
PER BENCH: These are two appeals filed by the assessee against the orders of ld. CIT(A)-I, Jaipur both dated 24.12.2018 for Assessment Years 2007- 08 & 2008-09 respectively.
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. & 298/JP/2019 2 Sh. Ashok Kumar Gupta 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In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.