Income Tax Appellate Tribunal - Delhi
Rajesh Bhatia, Faridabad vs Dcit, Circle- 71(1), New Delhi on 22 February, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "F" NEW DELHI
BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER
AND
SHRI YOGESH KUMAR US, JUDICIAL MEMBER
आयकर अपील सं./I.T.A. No.2527/Del/2019
( नधारण वष / Assessment Year : 2014-15)
Rajesh Bhatia बनाम/ DCIT
C/o. Dev Raj Sharma, Vs. Circle - 71 (1)
Advocate TA-327, 2 n d New Delhi
Floor, Tughlakabad Extn.
New Delhi -110019
थायी ले खा सं . /जीआइआर सं . / PAN/ GIR No. AFHPB6964Q
(अपीलाथ /Appellant) .. ( यथ / Respondent)
अपीलाथ ओर से /Appellant by : Sh. Devraj Sharma, Advocate
यथ क ओर से / Ms. Beenu, Sr. DR
Respondent by :
सन
ु वाई क तार ख / Date of Hearing 22.02.2023
घोषणा क तार ख /Date of 22.02.2023
Pronouncement
आदे श/O R D E R
PER PRADIP KUMAR KEDIA, AM:
The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-8, New Delhi ('CIT(A)' in short), dated 22.09.2017 concerning AY 2014-15.
2. The counsel for the assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of 'Vivad se Vishwas Scheme, 2020' (VSV). As per letter dated 22.02.2023 filed by Counsel for the assessee, it is submitted that assessee does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that application for withdrawal of appeal may please be granted.
3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.
4. In the light of requests made on behalf of the captioned party, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.
5. In the result, the captioned appeal is dismissed as withdrawn.
This Order pronounced on 22/02/2023 Sd/- Sd/-
(YOGESH KUMAR US) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: /02/2023
*Neha, Sr. Private Secretary*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR ITAT
NEW DELHI