Income Tax Appellate Tribunal - Delhi
Refex Energy (Rajasthan) Pvt Ltd, New ... vs Ito Ward - 21(2), New Delhi on 14 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A' NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA No. 6584/Del/2019
Assessment year 2015-16
Refex Energy (Rajasthan) Pvt. Ltd., vs Income Tax officer,
304, 3rd Floor, Bhanot Corner, Ward - 21(2),
Pamposh Enclave GK-I, New Delhi.
New Delhi-110048
(PAN: AAECR5511Q)
(Appellant) (Respondent)
Appellant by: Shri Manish Kumar Jha, Advocate
Respondent by: Shri Jagdish Singh, Sr. DR
Date of hearing : 14.12.2020
Date of pronouncement : 14.12.2020
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-38, New Delhi dated 16.07.2019 and pertains to assessment year 2015-16.
2. The learned counsel for the assessee, vide letter dated 09.12.2020 received through email, has requested for withdrawal of the appeal filed by the ITA 6584/Del/2019 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing in the presence of both the parties on 14th December, 2020.
Sd/- Sd/-
(AMIT SHUKLA) ( G.S. PANNU )
JUDICIAL MEMBER VICE PRESIDENT
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
By Order
Assistant Registrar
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