Income Tax Appellate Tribunal - Delhi
Promark Technologies Pvt Ltd, New Delhi vs Cit, New Delhi on 30 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.1241/Del/2019
Assessment Year : 2015-16
M/s Promark Technologies Pvt Vs. ACIT,
Ltd. Circle-20(1),
205, Bharadwaj Plazza, New Delhi
Zamrudpur, Greater Kailash-I,
New Delhi-110048
PAN-AABCP6660M
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. R. K. Gupta, Sr. DR
Date of hearing : 30.04.2021
Date of pronouncement : 30.04.2021
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)-7, New Delhi, dated 27.12.2018.
2. None appeared on behalf of the assessee during the course of Virtual Hearing, before us. The assessee, vide its letter, dated 06.03.2021, has 2 ITA-1241/Del/2019 requested for withdrawal of the appeal filed by the assessee 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced in the open Court on conclusion of Virtual Hearing on 30th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi