Income Tax Appellate Tribunal - Delhi
Sannam S4 Management Services India Pvt ... vs Dcit Circle 22(1), New Delhi on 19 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH F: NEW DELHI
(Through Video Conferencing)
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No.3165/Del/2019
Assessment Year : 2015-16
Sannam S4 Management Services Vs. DCIT,
India Private Limited, Circle-22(1),
Unit No.318-319, 3rd Floor, C.R. Building,
Devika Tower, 6, Nehru Place, New Delhi-110019
New Delhi-110019
PAN-AARC5266N
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 19.02.2021
Date of pronouncement : 19.02.2021
ORDER
PER R.K. PANDA, AM :
This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-8, New Delhi, dated 17.01.2019.
2. None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 11.02.2021, received through email, has requested for withdrawal of the appeal filed by him and 2 ITA-3165//Del/2019 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 on 19th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi