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Actis Advisers Pvt Ltd vs Deputy Commissioner Of Income Tax on 26 February, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Talwant Singh

                          $~15
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ITA 217/2013 and CM APPL.No. 7934/2021
                                 ACTIS ADVISERS PVT LTD                              ..... Appellant
                                                    Through:      Mr. Bhuwan Dhoopar, Advocate.

                                                    versus

                                 DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent
                                             Through: Mr. Deepak Anand, Advocate.

                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                 HON'BLE MR. JUSTICE TALWANT SINGH
                                         ORDER

% 26.02.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL.No. 7934/2021

1. This is an application filed on behalf of the appellant/assessee seeking leave to withdraw the instant appeal in view of the fact that steps have been initiated by it to take benefit of the provisions of Direct Tax Vivad Se Vishwas Act, 2020 [in short "the Act"].

2. According to Mr. Bhuwan Dhoopar, who appears on behalf of the appellant/assessee, the appellant/assessee has resolved the tax dispute not only in the instant appeal i.e., ITA 216/2013, but also in the Revenue's appeal, which, according to him, is on the regular board and is numbered as ITA 425/2013.

ITA 217/2013 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:28.02.2021 22:29:51

3. Having regard to the submissions made by the counsel for the appellant/assessee, the prayer made in the application is allowed. However, liberty is given to both, the appellant/assessee, as well as the respondent/Revenue, to approach the Court, in case, the designated authority does not issue a certificate in the prescribed form i.e. Form-5.

4. In view of the order passed in CM APPL. 7934/2021, the appeal shall stand closed. The order passed today will be placed by the Registry in the case file concerning ITA No. 425/2013.

RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 26, 2021 tr Click here to check corrigendum, if any ITA 217/2013 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:28.02.2021 22:29:51