Income Tax Appellate Tribunal - Delhi
Biotronik Medical Devices India P.Ltd, ... vs Acit, Circle-5(1), New Del;Hui on 8 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI FRIDAY BENCH 'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.
No.1085/Del/20
1085/Del/201
/Del/2019
Assessment Year : 201
2012-13
M/s Biotronik Medical Vs. Assistant Commissioner of
Devices India Pvt.Ltd., Income Tax,
No.805-807, 8th Floor,
Unit No.805- Circle-
Circle-5(1),
Commercial Complex, New Delhi.
DLF Tower-
Tower-B, Jasola,
New Delhi - 110 044.
PAN : AADCB1386Q.
(Appellant) (Respondent)
Appellant by : None.
Respondent by : Shri M. Barnwal, Senior DR.
Date of hearing : 08.01.2021
Date of pronouncement : 08.01.2021
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A)-13, New Delhi dated 14th December, 2018.
2. Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 22nd December, 2020 has requested for withdrawal of the appeal filed by it 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.
2 ITA-1085/Del/2019
3. Learned Senior DR has no objection.
4. In view of the above, we 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on 8th January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA)
SRIVASTAVA) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
VK.
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar