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Income Tax Appellate Tribunal - Delhi

Sachin Arora, New Delhi vs Dcit Central Circle, Ghaziabad on 7 June, 2022

            IN THE INCOME TAX APPELLATE TRIBUNAL
                     DELHI BENCH "G" DELHI

       BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER
                           &
     SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER

                         I.T.A. No.6223/DEL/2019
                         Assessment Year 2017-18


Sachin Arora,                        Vs   DCIT,
D-988, New Friends Colony,                Central Circle,
New Delhi.                                Ghaziabad.
TAN/PAN: ACRPA5771D
(Appellant)                               (Respondent)

Appellant by:                   Shri Deepesh Garg, Adv.
Respondent by:                  Shri Abhishek Kumar, Sr. DR
Date of hearing:                30 05 2022
Date of pronouncement:          07 06 2022

                                 ORDER

PER PRADIP KUMAR KEDIA, A.M.:

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-IV, Kanpur dated 30.04.2019 passed under Section 271(1)(b) of the Income Tax Act, 1961 (the Act).

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). The ld. counsel for the assessee 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 appeal in the circumstances narrated on behalf of the assessee.

4. In the light of request made on behalf of the captioned party, the appeal is dismissed as withdrawn.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 bona fide 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 In the result, the captioned appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open Court on 07/06/2022.

                    Sd/-                                                    Sd/-
         [SAKTIJIT DEY]                                    [PRADIP KUMAR KEDIA]
        JUDICIAL MEMBER                                    ACCOUNTANT MEMBER
DATED:    /05/2022
Prabhat