Income Tax Appellate Tribunal - Delhi
Delhi Airport Metro Express Pvt. Ltd., ... vs Addi. Cit Spl. Range-03, New Delhi on 29 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI K.N. CHARY
CHARY, JUDICIAL MEMBER
ITA No.
No.5288/Del/
5288/Del/2019
/Del/2019
Assessment Year : 2016-
2016-17
Delhi Airport Metro Express Vs. Addl. CIT,
Private
Private Limited, Spl. Range-
Range-3,
Commercial Tower, A-A-Wingh, Room No.G-
No.G-22B,
Radission Blue Plaza, C.R. Building, I.P. Estate,
National Highway-
Highway-8, New Delhi
Mahipalpur,
New Delhi-
Delhi-110037
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri Gaurav Dudeja, Senior DR.
Date of hearing : 29.1
29.12
.12.2020
Date of pronouncement : 29.12
29.12.
.12.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A)-34, New Delhi, dated 25.04.2019.
2. Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned counsel for the assessee, vide letter has requested for withdrawal of the appeal filed by the assessee 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 2 ITA-5288/Del/2019 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 appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 29th December, 2020.
Sd/- Sd/-
(K.N. CHARY
CHARY) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar