Income Tax Appellate Tribunal - Jaipur
Shri Subhash Jindal, Jaipur vs Dcit, Central Circle-1, Jaipur on 28 January, 2021
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES "B", JAIPUR
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BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@ITA No. 1260/JP/2019
fu/kZkj.k o"kZ@Assessment Year :2013-14
Sh. Subhash Jindal cuke D.C.I.T.
Plot No. 1, JDA Colony, Vs. Central Circle-1,
Girdharipura, Vaishali Nagar, Jaipur Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: EUIPS 7498 A
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA)
jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary(Addl.CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 25/01/2021
mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 28/01/2021
vkns'k@ ORDER
PER: SANDEEP GOSAIN, J.M. This appeal has been filed by the assessee against the order of the ld. CIT(A)-4, Jaipur dated 13/09/2019 for the A.Y. 2013-14.
2. The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
3. The ld. Counsel for the assessee furnished application for withdrawal of this appeal. The contention in the said application reads as under:
"With reference to above, it is to submit that the assessee wants to withdraw the above appeal since he has opted to settle the dispute under Vivad Se Vishwas Act, 2020 for which Form No. 3 has been 2 ITA 1260/JP/2019_ Subhash Jindal Vs. DCIT issued by the PCIT, Jaipur-1. Copy of From No. 3 is enclosed for ready reference.
It is therefore requested that the appeal filed by the assesse be treated as withdrawn.
Thanking you Yours faithfully (For Kalani & Co.) Chartered Accountants"
4. The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.
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 his appeal. Accordingly, the appeal of the assesses is dismissed as withdrawn.
6. In the result, this appeal of the assessee is dismissed.
Order pronounced in the open court on 28th January, 2021.
Sd/- Sd/- ¼foØe flag ;kno½ ¼lanhi x®lkÃa½ (VIKRAM SINGH YADAV) (SANDEEP GOSAIN) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 28/01/2021 *Ranjan
vkns'k dh izfrfyfi vxzsf'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- Shri Subhash Jindal, Jaipur.
3 ITA 1260/JP/2019_ Subhash Jindal Vs. DCIT
2. izR;FkhZ@ The Respondent- The D.C.I.T., Central Circle-1, Jaipur.
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr¼vihy½@The CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur
6. xkMZ QkbZy@ Guard File (ITA No. 1260/JP/2019) vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar