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Income Tax Appellate Tribunal, “A” BENCH: KOLKATA
Before: Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM]
ORDER Per Bench: This is an appeal preferred by the assessee against the order of Ld. CIT(A)- 10, Kolkata dated 28.02.2019 for AY 2014-15.
None appeared on behalf of the assessee. At the outset, it is noticed from the letter of the assessee dated 28.12.2020 that the assessee had filed Form 1 and 2 under the Direct Tax Vivad Se Vishwas Act in respect of this appeal and the competent authority has issued form no. 3, a copy of the said letter along with Form No. 3 is available in file, which is before us. Therefore, taking into consideration the fact that since the assessee has opted for the Scheme for the AY 2014-15, there is no point in keeping the impugned appeal pending. In the light of the aforesaid discussion and the fact that assessee has opted for the said scheme and Form 3 has been issued by the Department, therefore, we allow the assessee to withdraw the impugned appeal.
In the result, the appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court.
Sd/-J((J.S. Reddy) Sd/- (A. T. Varkey) Accountant Member Judicial Member Dated: 08.01.2021 1 | P a g e Brij Mohan Jhawar (HUF), A.Y. 2014-15 JD, Sr. PS Copy of the order forwarded to:
1. 1. Appellant- Brij Mohan Jhawar (HUF), Housing Board Colony, Sector-10, Faridabad, Haryana-121006.
2. Respondent – ITO, Ward-34(1), Kolkata.
3. The CIT(A)- 10, Kolkata (sent through e-mail) 4. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)