Income Tax Appellate Tribunal - Delhi
Davendra Kumar Mittal Huf, New Delhi vs Ito, Ward- 40(5), New Delhi on 24 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "SMC-2" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.3892/Del/2019
Assessment Year : 2014-15
Davendra Kumar Mittal HUF, vs ITO,
13, Nishant Kunj, Pitampura, Ward-40(5),
New Delhi-110034. New Delhi.
PAN-AAAHD2387P
APPELLANT RESPONDENT
Appellant by Sh.Dharender Kumar, CA
Respondent by None
Date of Hearing 24.06.2021
Date of Pronouncement 24.06.2021
ORDER
PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2014-15 is directed against the order of Ld. CIT(A)-34, New Delhi dated 25.02.2019.
2. Ld. Counsel for the assessee, vide its letter dated 14.06.2021, 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 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.
3. In view of the above, I accept the request of the assessee for withdrawal of the appeal.
4. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing on 24th June, 2021.
Sd/-
(KUL BHARAT) JUDICIAL MEMBER Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI