Income Tax Appellate Tribunal - Delhi
M/S. Caparo Engineering (I) Pvt. Ltd., ... vs Dcit, Delhi on 8 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH FRIDAY 'A' NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 2314/Del/2015
Assessment Years: 2010-11
Caparo Engineering (I) Pvt. Ltd., vs DCIT,
101-104, 1st Floor, Circle-1,
Naurang House 21, KG Marg, LTU, Delhi.
New Delhi.
(PAN: AABCC7862N)
(Appellant) (Respondent)
Appellant by: S/Shri Dronpuri & Sandeepan Basu, CA
Respondent by: Shri M. Barnwal, Sr. DR
Date of hearing : 08.01.2021
Date of pronouncement : 08.01.2021
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned DCIT, New Delhi dated 13.02.2015 and pertains to assessment year 2010-11.
2. The learned counsel for the assessee, vide letter dated 28.12.2020, 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 ITA 2314/D/2015 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 8th January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) ( G.S. PANNU )
JUDICIAL MEMBER VICE PRESIDENT
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar
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