Income Tax Appellate Tribunal - Delhi
Rajeev Agarwal, Noida vs Acit, Circle-3, Noida on 30 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI G. S. PANNU, VICE PRESIDENT
AND
SHRI KUL BHARAT, JUDICIAL MEMBER
I.T.A No.2038/Del/2019
(ASSESSMENT YEAR 2015-16 )
Rajeev Agarwal (HUF) Asst. CIT
A-24, Sector-46, Circle-3,
Gautam Budh Nagar, Vs. Noida
Noida.
PAN-AANHR 9469M
(Appellant) (Respondent)
Appellant By None
Respondent by Sh. R.K. Gupta, Sr. DR
Date of Hearing 30.04.2021
Date of Pronouncement 30.04.2021
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)-1, Noida dated 28.09.2018.
2. Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide email dated 22nd January, 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 2 ITA No.2038 /Del/2019 Rajeev Agarwal Vs. ACIT 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 30th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S.PANNU)
JUDICIAL MEMBER VICE PRESIDENT
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI