Delhi High Court - Orders
Rural Electrification Corporation Ltd vs Deputy Commissioner Of Income Tax on 5 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 926/2018
RURAL ELECTRIFICATION CORPORATION LTD. .....Appellant
Through: Mr. Mayank Nagi, Advocate.
versus
DEPUTY COMMISSIONER OF INCOME TAX .....Respondent
Through: Mr. Ruchir Bhatia, Sr. Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 05.03.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 8975/2021
1. This is an application filed on behalf of the appellant-assessee to advance the date of hearing. The reason given in the application is that the appellant-assessee has taken steps to avail the benefits under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 [in short "the Act"].
2. For the reasons given in the application, the prayer for early hearing is allowed. The appeal is taken up for hearing.
ITA 926/20183. Learned counsel for the appellant-assessee seeks to withdraw the captioned appeal.
ITA 926/2018 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:08.03.2021 00:17:18 3.1 Accordingly, as prayed, the appeal is dismissed as withdrawn with
liberty to the appellant-assessee, to approach the Court, for revival of the appeal, in case, the designated authority, under the Act, were to reject its request concerning issuance of a certificate in Form-5 as prescribed under the Act.
4. Pending application(s), if any, shall stand closed.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 5, 2021 tr Click here to check corrigendum, if any ITA 926/2018 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:08.03.2021 00:17:18