Income Tax Appellate Tribunal - Delhi
Radisson Hotels International ... vs Dcit(International Taxation), ... on 25 March, 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. 8007/Del/2018
Assessment Year: 2015-16
Radisson Hotels International DCIT
Incorporated, vs (International Taxation),
C/o Carlson Hotels (South Asia) P. Ltd., Circle 3(1)(1),
Ist floor, Block-A, Chimes, Plot No. 61, New Delhi.
Sector-44, Circle - 27(2),
Gurgaon, Haryana - 122003 New Delhi.
(PAN: AAECR7546M)
(Appellant) (Respondent)
Appellant by: Ms Deepika Hastricha, CA
Respondent by: Shri M. Barnwal, Sr. DR
Date of hearing : 25.03.2021
Date of pronouncement : 25.03.2021
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Dy. Commissioner of Income Tax, New Delhi dated 10.10.2018 and pertains to assessment year 2015-16.
2. The learned counsel for the assessee, vide letter dated 24.2.2021, has requested for withdrawal of the appeal and stated that the assessee has opted to ITA 8007/Del/2018 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 25th March, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) ( G.S. PANNU )
JUDICIAL MEMBER VICE PRESIDENT
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar
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