Income Tax Appellate Tribunal - Delhi
M/S Frigoglass India Pvt. Ltd.,, ... vs Dcit, New Delhi on 3 July, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH FRIDAY NEW DELHI
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.3894/Del/2013
Assessment Year : 2006-07
Frigoglass India Pvt. Ltd, DCIT,
Plot No. 26-A, Sector 3, Circle-11(1),
IMT MNanewar, New Delhi.
Gurgaon-122050
(PAN: AAACF6804G)
(Appellant) (Respondent)
Appellant by : Ms Sherry Goyal, Advocate
Shri Nageshwar Rao, Advocate
Respondent by : Shri Saras Kumar, Sr. DR
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal has been filed by the assessee against the order of the learned DCIT, New Delhi dated 10.4.2013.
2. The counsel for the assessee seeks to point that the applicant has availed of Vivad se Vishwas Scheme, 2020 and accordingly, wishes to withdraw the present appeal. Considering the request, the appeal is dismissed as withdrawn. ITA No. 3894/D/2013 Assessment year 2006-07
3. The above was dictated and pronounced in the presence of both the parties in the video-conferencing today.
Sd/- Sd/-
( SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
Dated: 3rd JULY 2020
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
By Order
Assistant Registrar
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