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Income Tax Appellate Tribunal - Jaipur

Shri Roop Narayan Sharma, Jaipur vs Income Tax Officer, Ward-3-1, Jaipur on 17 May, 2019

                       vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
      IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR

     Jh jes'k lh- 'kekZ] ys[kk lnL; ,oa h Jh fot; iky jkWo] U;kf;d lnL; ds le{k
      BEFORE: SHRI RAMESH C. SHARMA, AM & SHRI VIJAY PAL RAO, JM

                           vk;dj vihy la-@ITA No. 1492/JP/2018
                          fu/kZkj.k o"kZ@Assessment Year : 2007-08.

Shri Roop Narayan Sharma              cuke The Income Tax Officer,
C/o M/s. Khandelwal Sharma & Co., Vs. Ward-3(1),
Chartered Accountants, S-2, IInd           Jaipur.
Floor, Annapurna Chambers, Opp,
Railway Station Post Office, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AEMPN 7375 K
vihykFkhZ@Appellant                        izR;FkhZ@Respondent

      fu/kZkfjrh dh vksj ls@ Assessee by :   Shri Mukesh Khandelwal (CA)
      jktLo dh vksj ls@ Revenue by:          Shri Ashok Khanna (JCIT)

                 lquokbZ dh rkjh[k@ Date of Hearing :   16.05.2019.
      ?kks"k.kk dh rkjh[k@ Date of Pronouncement :      17/05/2019.

                                        vkns'k@ ORDER

PER VIJAY PAL RAO, JM :

This appeal by the assessee is directed against the order dated 5th February, 2016for the assessment year 2007-08. There is a delay of 953 days in filing the present appeal.

2. At the time of hearing, the ld. A/R of the assessee has filed a letter dated 14.05.2019 as well as made a statement at Bar that the assessee does not want to pursue this appeal and, therefore, requested to permit the assessee to withdraw the present appeal. The ld. A/R has submitted that since an identical issue has already been decided by the Tribunal in assessee's own case in ITA No. 505/JP/2016 & CO No. 21/JP/2016 vide order dated 09.04.2019, therefore, the assessee seeks permission to withdraw the present appeal. The ld. D/R has raised no objection if 2 ITA No. 1492/JP/2018 Shri Roop Narayan Sharma, Jaipur.

the appeal of the assessee is dismissed as withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn.

3. In the result, appeal of the assessee is dismissed.

Order is pronounced in the open court on 17/05/2019.

               Sd/-                                                   Sd/-
         ( jes'k lh- 'kekZ )                                (fot; iky jkWo ½
        (RAMESH C. SHARMA )                                 (VIJAY PAL RAO)
ys[kk lnL;@Accountant Member                         U;kf;d lnL;@Judicial Member

Jaipur
Dated:-     17/05/2019.
Das/

vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:

1. The Appellant- Shri Roop Narayan Sharma, Jaipur.
2. The Respondent - The ITO, Ward 3(1), Jaipur.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (ITA No. 1492/JP/2018) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar