Income Tax Appellate Tribunal - Delhi
Amit Thareja, New Delhi vs Ito, Ward-39(4), New Delhi on 27 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI FRIDAY BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA No.654/Del/2019
Assessment Year : 2015-16
Sh. Amit Thareja, A-4/41, Sector- Vs. Income Tax Officer,
15, Rohini, Delhi-110085 Ward-39(4),
PAN-ACXPT4802A New Delhi
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri. M. Baranwal, Sr. DR
Date of hearing : 27.11.2020
Date of pronouncement : 27.11.2020
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A), New Delhi dated 27.12.2018.
2. The assessee, vide its letter dated 24.11.2020, received through email, 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 2 ITA-654/Del/2019 assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 27th November, 2020.
Sd/- Sd/-
(AMIT SHUKLA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar