Income Tax Appellate Tribunal - Delhi
Vinita Jain, New Delhi vs Ito, Ward-55(2), New Delhi on 7 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "SMC-1" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.453/Del/2019
Assessment Year : 2015-16
Mrs. Vinita Jain, vs ITO,
C-519, Yojna Vihar, Ward-55(2),
New Delhi-110092. New Delhi.
PAN-AEWPJ0372C
APPELLANT RESPONDENT
Appellant by None
Respondent by Sh. R.K.Gupta, Sr. DR
Date of Hearing 07.04.2021
Date of Pronouncement 07.04.2021
ORDER
PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-19, New Delhi dated 30.11.2018.
2. None appeared on behalf of the assessee at the time of Virtual hearing before us. The learned counsel for the assessee, vide its letter dated 23.02.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year 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.
ITA No. 453/Del/2019
3. Learned Senior DR has no objection.
4. In view of the above, I accept the request of the assessee for withdrawal of the appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing on 07th April, 2021.
Sd/-
(KUL BHARAT) JUDICIAL MEMBER * Amit Kumar * Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI