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Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR
Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 985/JP/2018
lquokbZ dh rkjh[k@ Date of Hearing : 02/02/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 02/02/2021 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of CIT(A)-I, Jaipur dated 16.07.2018 for the assessment year 2014-15. 2. Hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 pandemic. Shri Arun Mehta vs. ITO
The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention in the said application reads as under:-
“Hon’ble Sir, The above noted appeal is fixed for hearing on 02.02.2021.
That assessee appellant opted for the Vivad se Vishwas scheme 2020 vide Form 1 and Form 2 and same was accepted and Form 3 has been issued on 25.01.2021.
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pending before the Hon'ble ITAT, Jaipur Bench and the pending appeal is accordingly being prayed to be permitted to be withdrawn.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humbly requested this application be allowed and the income tax appeal filed by the assessee appellant be allowed to be withdrawn; Thanking You.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 Arun Mehta.”
The ld. DR has raised no objection if the appeal of the assessee is allowed to be withdrawn. 2 Shri Arun Mehta vs. ITO 5. 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Accordingly, the appeal of the assessee is dismissed as withdrawn. 6. In the result, this appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 02/02/2021. Sd/- Sd/- ¼lanhi xkslkbZ½ ¼foØe flag ;kno½ (Vikram Singh Yadav) (Sandeep Gosain) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 02/02/2021. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Arun Mehta, Jaipur. 2. izR;FkhZ@ The Respondent- ITO, Ward-1(3), Jaipur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 985/JP/2018} vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेज. त्महपेजतंत