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Income Tax Appellate Tribunal - Delhi

Sagar Ispat India Pvt. Ltd, New Delhi vs Dcit Circle-22(1), New Delhi on 8 January, 2021

              IN THE INCOME TAX APPELLATE TRIBUNAL
                    DELHI "A" BENCH: NEW DELHI

                    (THROUGH VIDEO CONFERENCING)

         BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
        SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER

                         ITA No.6136/Del/2019
                       Assessment Year : 2015-16

     Sagar Ispat India Pvt.Ltd.,             DCIT,
     C-3/8, Prashant Vihar, Sector-     Vs   Circle-22(1),
     14, Rohini,New Delhi-110085.            New Delhi.
     PAN-AAFCS2395L
     APPELLANT                               RESPONDENT
     Appellant by                      Sh.Bhupinder Jit Kumar, Adv.
     Respondent by                     Sh.M.barnwal, Sr.DR
     Date of Hearing                              08.01.2021
     Date of Pronouncement                        08.01.2021



                                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)-8, New Delhi dated 03.05.2019.

2. The assessee, vide its letter dated 06.01.2021, 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 the tax arrears for the assessment year under consideration under the "Vivad Se Vishwas Scheme, 2020".

3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.

4. However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

5. In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.

Above decision was announced on conclusion of Virtual Hearing in the presence of both parties on 08th January, 2021.

       Sd/-                                                        Sd/-


(SUDHANSHU SRIVASTAVA)                                          (G.S. PANNU)
JUDICIAL MEMBER                                             VICE PRESIDENT

* Amit Kumar *

Copy   forwarded to:
  1.    Appellant
  2.    Respondent
  3.    CIT
  4.    CIT(Appeals)
  5.    DR: ITAT

                                                  ASSISTANT REGISTRAR
                                                       ITAT, NEW DELHI