Income Tax Appellate Tribunal - Delhi
Udit Jain, New Delhi vs Ito Ward - 57(5), New Delhi on 28 October, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A' NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 1270/Del/2019
Assessment Year : 2014-15
Shri Udit Jain, Income Tax Officer,
C/o Raj Kumar & Associates CA, Ward -57(5),
L-7A, South Extension Part II, New Delhi.
New Delhi.
(PAN: ANQPJ5606A)
(Appellant) (Respondent)
Appellant by: Shri Raj Kumar, CA
Respondent by: Shri Jagdish Singh Dahiya, Sr. DR
Date of hearing : 28 .10.2020
Date of pronouncement : 28 .10.2020
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned CIT(A)-37, New Delhi dated 24.12.2018 and pertains to assessment year 2014-15.
2. The learned counsel for the assessee , vide letter dated 24th October, 2020 received through email has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to ITA No. 1270/Del/2019 Assessment year 2014-15 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 28th October, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) ( 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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