Income Tax Appellate Tribunal - Delhi
Promila Chaddha, Gurgaon vs Ito Ward 4(3), New Delhi on 22 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.3242/Del/2019
Assessment Year : 2015-16
Ms. Promila Chaddha, Vs. Income Tax Officer,
3040 Ground Floor, Sector 57, Ward-4(3),
Haryana, Gurgaon-122003 New Delhi
PAN : ACZPC9228M
(Appellant) (Respondent)
Appellant by : Shri. Anuj Maheshwari, CA
Respondent by : Shri. M. Baranwal, Sr. DR
Date of hearing : 22.12.2020
Date of pronouncement : 22.12.2020
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), New Delhi dated 18.03.2019.
2. The learned counsel for the assessee, vide its letter dated 18.12.2020, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to 2 ITA-3242/Del/2019 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 22nd December, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar