SHRI MANISH TRIPATHI,AJMER vs INCOME TAX OFFICER, WARD-2-1, AJMER

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 33/JP/2019

For Appellant: Shri Manish Agarwal (C.A.) jktLo dh vksj ls@

Hearing: 03/02/2021Pronounced: 03/02/2021

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. 33/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2015-16 cuke Shri Manish Tripathi The ITO, Vs. 390/10, Sunder Vilas, Ward-2(1), Ajmer. Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHPPT 9114 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (ACIT) a lquokbZ dh rkjh[k@ Date of Hearing : 03/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 03/02/2021 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 08.10.2018 for the assessment year 2015-16.

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 has been issued by the competent authority. It was accordingly requested that the assessee may be allowed to withdraw the present appeal. 2 Shri Manish Tripathi 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In view of above, the prayer of the assessee is accepted and the appeals are dismissed as withdrawn by the assessee.

SHRI MANISH TRIPATHI,AJMER vs. INCOME TAX OFFICER, WARD-2-1, AJMER