Income Tax Appellate Tribunal - Delhi
Devender Aggarwal (Huf), Gurugram vs Ito, Ward- 62(5), New Delhi on 24 November, 2021
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "B": NEW DELHI
(Through Video Conferencing)
BEFORE
SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA No. 2450/Del/2018
Asstt. Year : 2014-15
Devender Aggarwal (HUF) Vs. ITO,
G-85, South City-1, Gurgaon Ward-62(5),
Haryana Pin 122001 New Delhi.
PAN AAAHD1729F
(Appellant) (Respondent)
Assessee by: Shri Manoj Kumar Gupta, Adv.
Department by : Shri Kumar Pranav, Sr. DR
Date of Hearing 24.11.2021
Date of 24.11.2021
pronouncement
ORDER
PER AMIT SHUKLA, JM:-
This appeal filed by the assessee is directed against the order dated 31.01.2018 passed by the Ld. CIT (A)-20, New Delhi relating to assessment year 2014-15.
2. The Ld. Counsel for the assessee, vide letter dated 30th October, 2021 has requested for withdrawal of the appeal filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.
3. Learned Sr. DR has no objection for withdrawal of the appeal.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.
5. In the result, the appeal of the assessee is dismissed.
Order pronounced in the open court at time of hearing itself i.e. on 24th November, 2021.
sd/- sd/-
(N.K. BILLAIYA) (AMIT SHUKLA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 24/11/2021
Veena
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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