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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. 272 & 273/JP/2019
ORDER PER: SANDEEP GOSAIN, J.M. Both are the appeals filed by the assessee against the separate orders of the ld. CIT(A)-I, Jaipur both dated 21/12/2018 for the A.Y. 2010-11 and 2013-14 respectively.
The hearing of the appeals was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
The ld. Counsel for the assessee furnished application for withdrawal of both these appeals. The contention of one of the said applications reads as under: “The above matter is fixed for today. In this regard, please note that the assessee has opted for Vivad Se Vishwas Scheme in the above matter with acknowledgement No. 773449410011220.
2 ITA 272 & 273/JP/2019_ Vijay Laxmi Sethi Vs ACIT Now the department has issued certification in form-3 and a copy of certificate is enclosed herewith. Therefore, the present appeal before the Hon’ble Bench has become infructuous and therefore, we wish to withdraw the above appeal. So it is prayed to be allowed. Thanking You Yours Sincerely For N. Kataria & Associates Chartered Accountants” 4. The ld DR has raised no objection if the appeals of the assessee are allowed to be withdrawn.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 their appeals. Accordingly, both these appeals of the assesses are dismissed as withdrawn.
In the result, these appeals of the assessee are dismissed. Order pronounced in the open court on 18th January, 2021.