Income Tax Appellate Tribunal - Delhi
Emd Locomotive Technologies P.Ltd, New ... vs Dcit, Corporate Circle-8(1), New Delhi on 11 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
BEFORE,
SHRI G. S. PANNU, VICE PRESIDENT
AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
I.T.A No.1171/Del/2018
(ASSESSMENT YEAR 2013-14 )
M/s EMD Locomotive Dy.CIT,
Technologies Pvt. Ltd., Corporate
A-41, Himalaya House, Vs. Circle,8(1),
23, Kasturba Gandhi Marg, New Delhi.
New Delhi-110 001.
PAN-AAACG 3780G
(Appellant) (Respondent)
Appellant By None
Respondent by Sh. M. Baranwal, Sr. DR
Date of Hearing 10.02.2021
Date of Pronouncement 10.02.2021
ORDER
PER G.S.PANNU, VP:
This appeal by the assessee for the Assessment Year 2013-14 is directed against the order of Learned Dy. CIT, Circle 8(1), New Delhi dated 27.11.2017.
2. Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee vide email letter dated 08.02.2021 has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted 2 ITA No.1171 /Del/2018 EMD Locomotive Technologies P. Ltd. Vs. ITO 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.
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 10th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S.PANNU)
JUDICIAL MEMBER VICE PRESIDENT
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI