Income Tax Appellate Tribunal - Delhi
Meeta Nagpal, New Delhi vs Ito, Ward- 32(4), New Delhi on 10 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
BEFORE,
SHRI G. S. PANNU, VICE PRESIDENT
AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
I.T.A No.7220/Del/2017
(ASSESSMENT YEAR 2013-14 )
Smt. Meeta Nagpal ITO,
U-11, Green Park Extn., Ward-32(4),
New Delhi-110 016. Vs. New Delhi.
PAN-AACPN 9217A
(Appellant) (Respondent)
Appellant By Sh. Tarun Kumar, Adv.
Respondent by Sh. M. Baranwal, Sr. DR
Date of Hearing 10.02.2021
Date of Pronouncement 10.02.2021
ORDER
PER G.S.PANNU, VP:
This appeal by the assessee for the Assessment Year 2013-14 is directed against the order of Learned CIT(A)-11, New Delhi dated 03.10.2017.
2. The learned counsel for the assessee, vide letter dated 05.02.2021 has 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 2 ITA No.7220 /Del/2017 Smt. Meeta Nagpal Vs. ITO 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 10th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S.PANNU)
JUDICIAL MEMBER VICE PRESIDENT
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI