Income Tax Appellate Tribunal - Delhi
`Shri Sanjeev Bhatia, New Delhi vs Ito, New Delhi on 24 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A'
'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SMT MADHUMITA ROY,
ROY, JUDICIAL MEMBER
ITA No.4825
No.4825/Del/201
4825/Del/2016
/Del/2016
Assessment Year : 2012
2012-13
Sh. Sanjeev Bhatia Vs. Income Tax Officer,
Officer,
M-402, Habitat
Habitat Society, Ward-
Ward-60(4),
60(4),
Vasundra Enclave, New Delhi.
Delhi.
New Delhi
PAN : AAFPB7250A.
AAFPB7250A.
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri M. Baranwal, Sr. DR
Date of hearing : 24.11
24.11.2020
11.2020
Date of pronouncement : 24.11.2020
24.11.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A), New Delhi dated 11.07.2016.
2. The assessee, vide its letter dated 11.11.2020, 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. Learned Senior DR has no objection.
2 ITA-4825/Del/2016
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 24th November, 2020.
Sd/- Sd/-
(MADHUMITA ROY)
ROY) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar