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Income Tax Appellate Tribunal - Jaipur

Devi Lal Sharma C/O- Sharma Ashish & ... vs Income Tax Officer Ward-1(2) Kota, Kota on 30 July, 2020

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

     Jh jes'k lh0 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k
 BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM

              vk;dj vihy la-@ITA No. 682/JP/2019
              fu/kZkj.k o"kZ@Assessment Year : 2010-11

Shri Devi Lal Sharma                     cuke The ITO,
S/o Ram Pratap Sharma                    Vs.   Ward-1(2),
1-M-13-14, Talwandi,                           Kota.
Kota.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AVTPS 6426 L
vihykFkhZ@Appellant                           izR;FkhZ@Respondent

     fu/kZkfjrh dh vksj l@
                         s Assessee by : Shri D. Kumar (Adv.)
     jktLo dh vksj ls@ Revenue by : Smt. Rooni Pal (DCIT)

       lquokbZ dh rkjh[k@ Date of Hearing         :30/07/2020
       mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 30/07/2020

                                vkns'k@ ORDER

PER: VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 05.02.2019 of ld. CIT (A), Kota for the assessment year 2010-11. Due to prevailing COVId-19 pandemic condition the hearing of the appeals are concluded through video conference.

2. The assessee sent e-mail and requested for withdrawal of the present appeal in view of the fact that the assessee has opted for "Vivad Se Vishwas Scheme-2020" to settle his tax liability with the ITA No. 682/JP/2019 Shri Devi Lal Sharma vs. ITO Department. A copy of application dated 28.05.2020 is also filed. The ld. DR has raised no objection if the appeal of the assessee is allowed to be withdrawn. Accordingly, in view of request of the assessee as well as the fact that the assessee has already opted for resolution of dispute and tax liability under "Vivad Se Vishwas Scheme-2020" the appeal of the assessee is allowed to be withdrawn and consequently the same is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 30/07/2020.

               Sd/-                                       Sd/-

            ¼ jes'k lh0 "kekZ ½                            ¼fot; iky jko½
       (Ramesh. C. Sharma)                                (Vijay Pal Rao)
ys[kk lnL;@Accountant Member                      U;kf;d lnL;@Judicial Member
Tk;iqj@Jaipur
fnukad@Dated:- 30/07/2020.
*Santosh.

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

1. vihykFkhZ@The Appellant- Shri Devi Lal Sharma, Kota.
2. izR;FkhZ@ The Respondent- ITO, Ward-1(2), Kota.
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr@ CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur.
6. xkMZ QkbZy@ Guard File {ITA No. 682/JP/2019} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar 2