Income Tax Appellate Tribunal - Delhi
Roopak Kumar Singh (Huf), Moradabad vs Ito Ward - 2(2), Moradabad on 17 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'D': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 7360/Del/2019, A.Y. 2015-16
Roopak Kumar Singh (HUF), Vs. ITO
Moradabad Ward-2(2)
Uttar Pradesh Moradabad
Pin : 244001
PAN : AAOHR2712N
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr.DR
Date of hearing : 17.03.2021
Date of pronouncement : 17.03.2021
ORDER
PER G.S. PANNU, VP :
None appeared on behalf of the assessee at the time of virtual hearing. This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-Moradabad, New Delhi, dated 13.06.2019.
2 ITA-7360/Del/2019
2. The learned counsel for the assessee, vide its letter dated 01.03.2021, received by email, has requested for withdrawal of the appeal filed by him 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 appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 17th March, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
U|Ç|àt
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi