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Income Tax Appellate Tribunal - Delhi

Dcit, Circle-6(2), New Delhi vs Connaught Plaza Restaurants (P) Ltd., ... on 25 January, 2021

                IN THE INCOME TAX APPELLATE TRIBUNAL
                      DELHI "B" BENCH: NEW DELHI

                    (THROUGH VIDEO CONFERENCING)

           BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
          SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER

                     ITA Nos. 4391 & 4204/Del/2018
                  Assessment Years : 2011-12 & 2012-13
     DCIT,                      Connaught Plaza Restaurants (P.)
     Circle-6(2),           Vs Ltd.,13A, Jor Bagh Market,
     New Delhi.                 New Delhi-110003.
                                PAN-AAACC1201E
     APPELLANT                  RESPONDENT


                        ITA No.4429/Del/2018
                      Assessment Year : 2012-13
     Connaught Plaza Restaurants (P.)          DCIT,
     Ltd.,13A, Jor Bagh Market,            Vs Circle-4(1),
     New Delhi-110003.                         New Delhi.
     PAN-AAACC1201E
     APPELLANT                                 RESPONDENT

     Appellant by                     Ms. Soumya Jain, CA
     Respondent by                    Sh.M.Barnwal, Sr.DR
     Date of Hearing                            25.01.2021
     Date of Pronouncement                      25.01.2021

                                  ORDER

PER G.S. PANNU, VP :

These appeals by the Revenue and the assessee for the assessment years 2011-12, 2012-13 & 2012-13 are directed against the orders of CIT(A)-2, New Delhi dated 13.02.2018, 29.01.2018 and 29.01.2018 respectively.

2. The learned counsel for the assessee, vide its letter dated 22.01.2021, received through email, has requested for withdrawal of the appeals filed by her and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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 appeals.

5. In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 25th January, 2021.

             Sd/-                                                    Sd/-
(SUDHANSHU SRIVASTAVA)                                    (G.S. PANNU)
   JUDICIAL MEMBER                                    VICE PRESIDENT

*Sh*

Copy   forwarded to:
  1.    Appellant
  2.    Respondent
  3.    CIT
  4.    CIT(Appeals)
  5.    DR: ITAT

                                                ASSISTANT REGISTRAR
                                                     ITAT, NEW DELHI