Income Tax Appellate Tribunal - Delhi
Surendra Kumar Gupta(Huf), New Delhi vs Acit Circle, Najibabad on 28 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA No. 6298/Del/2019, A.Y. 2014-15
Sh. Surendra Kumar Gupta (HUF) Vs. ACIT,
D-109, Saket Circle
New Delhi, Najibabad
PAN : AAMHS0648Q
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh.Mahesh Thakur,Sr.DR
Date of hearing : 28.05.2021
Date of pronouncement : 28.05.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-Moradabad, dated 10.06.2019.
2. None appeared on behalf of the assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 09.04.2021 received 2 ITA-6298/Del/2019 by e-mail, 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 appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 28th May, 2021.
Sd/- Sd/-
(AMIT SHUKLA) (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,
ITAT, Delhi