Income Tax Appellate Tribunal - Delhi
Raheja Homes Ltd, New Delhi vs Acit, Central Circle-19, New Delhi on 16 July, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.539/Del/2019
Assessment Year : 2015-16
M/s. Raheja Homes Ltd. Vs. ACIT,
406, 4th Floor, Rectangle One, Central Circle-19
D-4, District Centre, Saket, New Delhi
New Delhi- 110015
PAN: AADCR7548E
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr.DR
Date of hearing : 16.07.2021
Date of pronouncement : 16.07.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-27, New Delhi dated 10.12.2018.
2. None appeared on behalf of the assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 12.04.2021, received by email', has requested for withdrawal of the appeal filed by him and stated 2 ITA-539/Del/2019 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.
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 16th July, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
*Binita*
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi