Income Tax Appellate Tribunal - Delhi
Farm2Plate Dairy Produce Pvt. ... vs Dcit Central Circle-7, New Delhi on 22 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA Nos.7307 & 7830/Del/2019
Assessment Years : 2013-14 & 2014-15
M/s Farm2Plate Dairy Produce Vs. DCIT,
Private Limited (Amalgamated Central Circle-7,
with M/s RJ Corp Limited), Delhi-110055
F2-7, Okhla Industrial Area,
Phase-1,
New Delhi-110020
PAN-AACCV2013K
(Appellant) (Respondent)
Appellant by : Sh. Divyansh Jain, Adv.
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 22.01.2021
Date of pronouncement : 22.01.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2013-14 & 2014-15 are directed against the order of learned CIT(A)-44, Delhi, dated 28.06.2019 and 31.07.2019 respectively.
2 ITA-7307 & 7830/Del/2019
2. The learned counsel for the assessee, vide its letter, received through email dated 19.01.2021, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
3. Learned Senior DR has no objection.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeals.
5. In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 22nd January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi