Income Tax Appellate Tribunal - Delhi
Ajay Kumar Jindal, New Delhi vs Ito Ward- 42(1), New Delhi on 30 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 KUL BHARAT, JUDICIAL MEMBER
ITA No. 173/Del/2020
Assessment Year: 2014-15
Ajay Kumar Jindal, vs Income Tax Officer,
C/o M/s Radheyshyam Sharma & Co., CAs Ward 42(1),
351, IIIrd Floor, Aggarwal Modern Bazar, New Delhi.
Lawrence Road Indl. Area,
Delhi-110035
(PAN: AAEPJ4305K)
(Appellant) (Respondent)
Appellant by: None
Respondent by: Shri M. Barnwal, Sr. DR
Date of hearing : 30.03.2021
Date of pronouncement : 30.03.2021
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-43, New Delhi dated 31.10.2019 and pertains to assessment year 2014-15.
2. The learned counsel for the assessee, vide letter dated 18.3.2021, has requested for withdrawal of the appeal filed by him and stated that the assessee ITA 173/Del/2020 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 30th March, 2021.
Sd/- Sd/-
(KUL BHARAT ) ( G.S. PANNU )
JUDICIAL MEMBER VICE PRESIDENT
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar
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