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Income Tax Appellate Tribunal - Delhi

Kundan Singh, New Delhi vs Acit, Central Circle-5, New Delhi on 3 March, 2021

              IN THE INCOME TAX APPELLATE TRIBUNAL
                    DELHI "D" BENCH: NEW DELHI

                    (THROUGH VIDEO CONFERENCING)

          BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
             SHRI KUL BHARAT, JUDICIAL MEMBER

                        ITA No.8633/Del/2019
                      Assessment Year : 2015-16
     Kundan Singh,                          ACIT,
     C-6, 7/6529, Vasant Kunj,          Vs Central Circle-5,
     New Delhi-110070.                      New Delhi.
     PAN-AAXPS1361F
     APPELLANT                              RESPONDENT
     Appellant by                         None
     Respondent by                        Sh.M.Barnwal, Sr.DR
     Date of Hearing                                03.03.2021
     Date of Pronouncement                          03.03.2021


                                 ORDER

PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-24, New Delhi dated 28.08.2019.

2. None appeared on behalf of the assessee at the time of Virtual hearing before us. The learned counsel for the assessee, vide its letter dated 25.02.2021, 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.

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 In the result, the appeal of the assessee is dismissed as withdrawn.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 03rd March, 2021.

       Sd/-                                                       Sd/-


(KUL BHARAT)                                               (G.S. PANNU)
JUDICIAL MEMBER                                        VICE PRESIDENT

* Amit Kumar *

Copy   forwarded to:
  1.    Appellant
  2.    Respondent
  3.    CIT
  4.    CIT(Appeals)
  5.    DR: ITAT

                                              ASSISTANT REGISTRAR
                                                   ITAT, NEW DELHI