Income Tax Appellate Tribunal - Delhi
Shah Alam, New Delhi vs Acit Circle-20(1), New Delhi on 19 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH : G : NEW DELHI
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER
AND
MS SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.3803/Del/ 2019
Assessment Year: 2010-11
Shah Alam, Vs ACIT,
LSC, A-7, Mayur Vihar Phase-II, Circle-20(1),
New Delhi. New Delhi.
PAN : AAGPA4949N
(Appellant) (Respondent)
Assessee by : None
Revenue by : Shri Vipul Kashyap, Sr. DR
Date of Hearing : 19.11.2020
Date of Pronouncement : .11.2020
ORDER
PER R.K. PANDA, AM:
This appeal filed by the assessee is directed against the order dated 12.03.2019 of the CIT(A)-7, New Delhi, relation to the assessment year 2010-11.
2. The ld. Counsel for the assessee, at the time of hearing, filed an application seeking withdrawal of the appeal filed by the assessee stating 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. ITA No.3803/Del/2019
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 aforesaid Scheme, 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 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, are treated as dismissed.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 19th November, 2020.
Sd/- Sd/-
(SUCHITRA KAMBLE) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 19th November, 2020.
dk
Copy forwarded to
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asstt. Registrar, ITAT, New Delhi
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