Income Tax Appellate Tribunal - Jaipur
Shri Vaidya Deen Dayal Sharma, Jaipur, ... vs Ito Ward-7(3), Jaipur, Ward-7(3), ... on 16 September, 2020
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES "B", JAIPUR
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BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANDEEP GOSAIN, JM
vk;dj vihy la-@ITA No. 546/JP/2019
fu/kZkj.k o"kZ@Assessment Year :2011-12
Shri Satish Kumar Sharma, cuke I.T.O.,
S/o- Shri Deen Dayal Sharma, Vs. Ward-7(3),
47, Jain Mohalla, Mojmabad, Jaipur.
Tehsil-Dudu, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: CSLPS 8788 P
vihykFkhZ@Appellant izR;FkhZ@Respondent
vk;dj vihy la-@ITA No. 547/JP/2019
fu/kZkj.k o"kZ@Assessment Year :2011-12
Shri Vaidya Deen Dayal Sharma, cuke I.T.O.,
S/o- Shri Bansidhar Sharma, Vs. Ward-7(3),
47, Jain Mohalla, Mojmabad, Jaipur.
Tehsil-Dudu, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACZPS 7275 C
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : Shri Devang Gargieya (ITP)
jktLo dh vksj ls@ Revenue by : Ms. Chanchal Meena (Addl.CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 16/09/2020
mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 16/09/2020
vkns'k@ ORDER
PER: BENCH Both these appeals are filed by the two different assessees against the two separate orders of ld. CIT(A)-3, Jaipur each dated 11/02/2019 for the A.Y. 2011-12.
2. The hearing of the appeals was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
2 ITA 546 & 547/JP/2019_ Sh. Satish Kr. Sharma Vs ITO & 1 Anr
3. The ld. Counsel appearing on behalf of the assessees moved applications to withdraw these appeals. The common contention in the said applications read as under:
"The hearing of the above matter is fixed on 16/09/2020.
In this connection, it is submitted that as instructed by the above captioned client, it is hereby prayed that the above appeal please be treated as withdrawn with immediate effect inasmuch as the assessee has opted for settlement under the Vivad se Vishwas Scheme-2020 on 16/03/2020. A formal order, to this effect may kindly be passed at an early date and oblige."
4. The ld DR has raised no objection if the appeals of the assessee are allowed to be withdrawn.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 assessees to withdraw their appeals. Accordingly, the appeals of the assesses are dismissed as withdrawn.
Order pronounced in the open court on 16th September, 2020.
Sd/- Sd/-
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(SANDEEP GOSAIN) (N.K. SAINI)
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Tk;iqj@Jaipur
fnukad@Dated:- 16/09/2020
3 ITA 546 & 547/JP/2019_
Sh. Satish Kr. Sharma Vs ITO & 1 Anr
*Ranjan
vkns'k dh izfrfyfi vxzsf'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- (i) Shri Satish Kumar Sharma, Jaipur.
(ii) Shri Vaidya Deen Dayal Sharma, Jaipur.
2. izR;FkhZ@ The Respondent- The I.T.O., Ward-7(3), 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. 546 & 547/JP/2019) vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar