Income Tax Appellate Tribunal - Delhi
Sri Jai Balaji Steel Rolling Mills Pvt. ... vs Acit, Circle-24(1), New Delhi on 15 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI G. S. PANNU, VICE PRESIDENT
AND
SHRI KUL BHARAT, JUDICIAL MEMBER
I.T.A No.9623/Del/2019
(ASSESSMENT YEAR 2010-11 )
M/s. Sri Jai Balaji Steel ACIT,
Rolling Mills Pvt. Ltd., Ceircle-24(1),
808, Ashok Bhawan, Vs. New Delhi.
93, Nehru Place,
New Delhi 110 019.
PAN-AAMCS 9465J
(Appellant) (Respondent)
Appellant By None
Respondent by Sh. R.K. Gupta, Sr. DR
Date of Hearing 15.04.2021
Date of Pronouncement 15.04.2021
ORDER
PER G.S.PANNU, VP:
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-8, New Delhi dated 18.10.2019.
2. Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide letter dated 25.03.2021 has requested for withdrawal of the appeal filed by the assessee and stated that 2 ITA No.9623 /Del/2019 Sri Jai Balaji Steel Rollings Mills Pvt. Ltd. Vs. ACIT 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. 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 15th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S.PANNU)
JUDICIAL MEMBER VICE PRESIDENT
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI