Income Tax Appellate Tribunal - Delhi
U S Foods Pvt. Ltd., Amroha vs Jcit, Range- 1, Moradabad on 22 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A' NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 4420/Del/2017
Assessment year 2013-14
U S Foods Pvt. Ltd., vs JCIT,
Delhi Road, Range - I,
National Highway, Income Tax Office,
Gajraula, Amroha, Civil Lines,
Uttar Pradesh. Moradabad.
(PAN: AAACU5149H)
(Appellant) (Respondent)
Appellant by: None
Respondent by: Shri M. Barnwal, Sr. DR
Date of hearing : 22.01.2021
Date of pronouncement : 22.01.2021
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A), Moradabad dated 12.05.2017 and pertains to assessment year 2013-14.
ITA 4420/Del/2017
2. The learned counsel for the assessee, vide letter dated 16.01.2021, 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 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 22nd January, 2021.
Sd/- Sd/- (SUDHANSHU SRIVASTAVA) ( G.S. PANNU ) JUDICIAL MEMBER VICE PRESIDENT 'GS' 2 ITA 4420/Del/2017 Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order Assistant Registrar 3