Income Tax Appellate Tribunal - Delhi
Avr Overseas Pvt Ltd, New Delhi vs Dcit Circle-3(2), New Delhi on 5 May, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "A" NEW DELHI
BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER
AND
SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER
आयकर अपील सं./I.T.A. No.3398/Del/2019
( नधारण वष / Assessment Year : 2009-10)
AVR Overseas Pvt. Ltd. बनाम/ DCIT
A-1/909, D-Mall Vs. Circle - 3 (2)
Netaji Subhash Palace New Delhi
Pitampura, Delhi-110034
थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. AADCA7267M
(अपीलाथ /Appellant) .. ( यथ / Respondent)
अपीलाथ ओर से /Appellant by : None
यथ क ओर से / Sh. Sanjay Kumar, Sr. DR
Respondent by :
सुनवाई क तार ख / Date of 05.05.2022
Hearing
घोषणा क तार ख /Date of 05.05.2022
Pronouncement
आदे श/O R D E R
PER PRADIP KUMAR KEDIA, AM:
The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-32, New Delhi ('CIT(A)' in short), dated 31.01.2019 concerning AY 2009-10.
2. The captioned assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of 'Vivad se Vishwas Scheme, 2020' (VSV). As per letter filed by assessee, it is submitted that assessee does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that assessee's application for withdrawal of appeal may please be granted.
3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.
4. In the light of written requests made on behalf of the captioned party, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.
5. In the result, the captioned appeal is dismissed as withdrawn.
This Order pronounced on 05/05/2022 Sd/- Sd/-
(N.K.CHOUDHRY) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated:05/05/2022 *Neha, Sr. Private Secretary Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI Date of dictation 05.05.2022 Date on which the typed draft is placed before the 05.05.2022 dictating Member Date on which the typed draft is placed before the 05.05.2022 Other Member Date on which the approved draft comes to the Sr. 05.05.2022 PS/PS Date on which the fair order is placed before the 05.05.2022 Dictating Member for pronouncement Date on which the fair order comes back to the Sr. 05.05.2022 PS/PS Date on which the final order is uploaded on the 09.05.2022 website of ITAT Date on which the file goes to the Bench Clerk Date on which the file goes to the Head Clerk