Income Tax Appellate Tribunal - Delhi
Hans Raj, Hisar vs Ito, Ward- 2, Hisar on 28 August, 2020
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'Friday A': NEW DELHI
(Through Video Conferencing)
BEFORE
SHRI G.S. PANNU, HON'BLE VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.4146/Del/2019
Asstt. Year 2012-13
Shri Hans Raj ITO, Ward -2
Prop. Punjab Beej Bhandar Hisar
22-B, Anaj Mandi
Mandi Adampur
(Appellant) (Respondent)
Assessee by: None
Department by : Shri Saras Kumar, Senior DR.
Date of Hearing 28/08/2020
Date of 28/08/2020
pronouncement
ORDER
PER G.S. PANNU, VP:
This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A), Rohtak dated 19th March, 2019.
2. Nobody appeared on behalf of the assesee before us at the time of the Virtual Hearing. Vide letter dated 26th August, 2020, the assessee has requested for withdrawal of the appeal filed by it and stated that it has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad Se Vishwas Scheme, 2020.
ITA No.4146/Del/2019Hans Raj vs. ITO
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 28th August, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
Dated: 28/08/2020
GS
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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