Income Tax Appellate Tribunal - Jaipur
Shri Ram Babu Soni C/O Khandelwal Sharma ... vs Ito Ward-6(2), Jaipur, Ward-6(2), ... on 28 January, 2021
vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES "A", JAIPUR
Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k
BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@ITA No. 966/JP/2019
fu/kZkj.k o"kZ@Assessment Year :2010-11
Shri Ram Babu Soni, cuke I.T.O.
Near Bhainron Ji Ki Bangli, Bagri Vs. Ward 6(2)
Mohalla, Bikaner-334001 Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGCPS 3001 R
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : Withdrawal Application
jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary(Addl.CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 21/01/2021
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)-2, Jaipur dated 25/01/2019 for the A.Y. 2010-11.
2. The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
3. At the time of hearing, the assessee furnished an application for withdrawal of this appeal. The contention made in the said application reads as under:
" With reference to the said subject, it is faithfully submitted that being aggrieved to the asst order of AO and appeal order of CIT(A) for above year, I had submitted an appeal before your bench on 2 ITA 966/JP/2019_ Ram Babu Soni Vs ITO dated 16 July 2019 which is pending in your bench. Now I want to inform your office that I have opted in the Vivad Se Vishwas Scheme 2020 and I have provided a certificate in form No. 3 of the scheme. Therefore, I have paid the determined tax demand by the PCIT, Jodhpur office so where there is no disputes regard to this case I want to withdraw the appeal filed earlier.
So please allow me to withdraw the appeal and delete the appeal from your register.
Thanking you Yours faithfully (Ram Babu Soni)"
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 The ld DR has raised no objection if the appeal of the assessee is allowed to be withdrawn.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 Accordingly, the appeal of the assesses is dismissed as withdrawn.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
3 ITA 966/JP/2019_
Ram Babu Soni Vs ITO
fnukad@Dated:- 28/01/2021
*Ranjan
vkns'k dh izfrfyfi vxzsf'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- Shri Shri Ram Babu Soni, Bikaner.
2. izR;FkhZ@ The Respondent- The I.T.O. Ward 6(2) 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. 966/JP/2019) vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar