Income Tax Appellate Tribunal - Delhi
Sanjeev Singla, Delhi vs Acit, Circle- 10(2), New Delhi on 31 August, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, HON'BLE VICE PRESIDENT
AND
MS. SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.3043/Del/2019
Assessment Year : 2015-16
Sanjeev Singla, Vs. ACIT
C-153, Preet Vihar, Circle 10(2)
Delhi. New Delhi.
PAN No. AAYPS2957E
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Barnwal, Sr. DR
Date of hearing : 31.08.2021
Date of pronouncement : 31.08.2021
ORDER
PER G.S. PANNU, V.P. This appeal by the assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-4, New Delhi dated 12.02.2019.
2. None appeared on behalf of assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 23.08.2021, received 2 ITA-3043/Del/2019 by 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. 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 on 31.08.2021.
Sd/- Sd/-
(SUCHITRA KAMBLE) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
Dated: 31.08.2021
*Kavita Arora, Sr. PS
=Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi