Income Tax Appellate Tribunal - Delhi
Shanti Lal Porwal, New Delhi vs Acit Circle-59(1), New Delhi on 9 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "SMC-2" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER &
SHRI O.P.KANT, ACCOUNTANT MEMBER
ITA No.3734/Del/2019
Assessment Year : 2009-10
Shanti Lal Porwal, vs ACIT,
F-44, Preet Vihar, New Delhi-110092. Circle-59(1),
PAN-AEFPP5946R New Delhi.
APPELLANT RESPONDENT
Appellant by Applicant's application (on record)
Respondent by None
Date of Hearing 09.06.2021
Date of Pronouncement 09.06.2021
ORDER
PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A)-19, New Delhi dated 11.02.2019.
2. None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide its letter dated 15.03.2021, 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. ITA No. 3734/Del/2019
3. In view of the above, we accept the request of the assessee for withdrawal of the appeal.
4. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing on 09th June, 2021.
Sd/- Sd/-
(O.P.KANT) (KUL BHARAT)
ACCOUNTANT MEMBER JUDICIAL MEMBER
*Amit Kumar*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI