Income Tax Appellate Tribunal - Delhi
Sri Dwarika Dheesh Steels Pvt. Ltd., ... vs Ito, Ward- 2(4), Faridabad on 25 March, 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 No. 5180/Del/2019, A.Y. 2012-13
ITA No. 5181/Del/2019, A.Y. 2013-14
ITA No. 5182/Del/2019, A.Y. 2014-15
ITA No. 5183/Del/2019, A.Y. 2015-16
Sri Dwarika Dheesh Steels Pvt. Ltd. Vs. ITO,
Plot No. 11-13, Nangla Gujran, Ward-2(4),
Sohna Road, Indl. Area, Faridabad
Faridabad.
PAN : AAICS6393K
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr.DR
Date of hearing : 25.03.2021
Date of pronouncement : 25.03.2021
ORDER
PER G.S. PANNU, VP :
None appeared on behalf of the assessee at the time of virtual hearing. These appeals by the assessee for the assessment years 2012-13, 2013-14,
2 ITA-5180 & Ors.
2014-15 & 2015-16 respectively are directed against the order of learned CIT(A)-Faridabad, dated 31.03.2019.
2. The learned counsel for the assessee, vide its letter dated 20.02.2021, received by hand, 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 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 In the result, the appeals of the assessee are dismissed as withdrawn.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 on conclusion of Virtual Hearing on 25th March, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
*Binita*
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
3 ITA-5180 & Ors.
ITAT, New Delhi
Draft dictated 25.03.2021
Draft placed before author 25.03.2021
Approved Draft comes to the Sr.PS/PS Order signed and pronounced on Date of uploading on the website file sent to the Bench Clerk Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.