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Rural Electrification Corporation Ltd vs Deputy Commissioner Of Income Tax on 4 March, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Talwant Singh

                          $~5 and 6
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       ITA 927/2018
                                  RURAL ELECTRIFICATION CORPORATION LTD. .....Appellant
                                              Through: Mr. Mayank Nagi, Advocate.
                                              versus
                                  DEPUTY COMMISSIONER OF INCOME TAX           .....Respondent
                                              Through: Mr. Ajit Sharma, Sr. Standing
                                                       Counsel.

                                  ITA 822/2019
                                  REC   LIMITED     (FORMERLY      KNOWN       AS        RURAL
                                  ELECTRIFICATION CORPORATION LIMITED)             .....Appellant
                                                Through: Mr. Mayank Nagi, Advocate.
                                                versus
                                  DEPUTY COMMISSIONER OF INCOME TAX             .....Respondent
                                                Through: Mr. Ajit Sharma, Sr. Standing
                                                          Counsel.

                                  CORAM:
                                  HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                  HON'BLE MR. JUSTICE TALWANT SINGH
                                          ORDER

% 04.03.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 8757/2021 in ITA 927/2018 CM APPL. 8849/2021 in ITA 822/2019

1. These are applications filed on behalf of the appellant-assessee to advance the date of hearing. The reason given in the applications is that the appellant-assessee has taken steps to avail the benefits under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 [in short "the Act"]. ITA 927/2018 and ITA 822/2019 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:06.03.2021 16:56:06

2. For the reasons given in the application, the prayer for early hearing is allowed. The appeals are taken up for hearing.

3. Learned counsel for the appellant-assessee seeks to withdraw the captioned appeals.

3.1 Accordingly, as prayed, the appeals are dismissed as withdrawn with liberty to the appellant-assessee, to approach the Court, for revival of the appeals, in case, the designated authority, under the Act, were to reject its request concerning issuance of a certificate in the form prescribed under the Act, i.e., in Form-5.

4. Pending application(s), if any, shall stand closed.

RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 4, 2021 tr Click here to check corrigendum, if any ITA 927/2018 and ITA 822/2019 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:06.03.2021 16:56:06