Income Tax Appellate Tribunal - Delhi
Late Smt. Veena Chawala Through Legal ... vs Ito, Ward- 46(5), New Delhi on 16 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'SMC-2' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI R.K. PANDA, HON'BLE ACCOUNTANT MEMBER
ITA No. 5901/Del/2018
Assessment Year : 2015-16
LATE SMT. VEENA CHAWALA Vs. ITO, WARD 46(5),
THROUGH LEGAL HEIR NEW DELHI
SH. JAWAHAR LAL CHAWALA,
159, 161, FIRST FLOOR,
KATRA BARYAN, FATEHPURI,
DELHI - 6
(PAN: AATPC5980C)
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri Frat Khan, Sr.DR.
Date of hearing : 16.02.2021
Date of pronouncement : 16.02.2021
ORDER
PER R.K. PANDA, AM :
This appeal by the assessee for the assessment year 2015-16 is directed against the order of Learned CIT(A)-16, New Delhi.
2. None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the assessee's A.R. vide letter dated 09.02.2021 has requested for withdrawal of the appeal filed by the assessee and 2 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, I accept the request of the assessee for withdrawal of the aforesaid appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on th 16 February, 2021. Sd/-
(R.K. PANDA) ACCOUNTANT MEMBER Date: 16.02.2021 SRB Copy forwarded to: -
1. Appellant.
2. Respondent.
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar 3