Income Tax Appellate Tribunal - Delhi
Sanjay Rajinder Yadav, New Delhi vs Ito Ward - 25(2), New Delhi on 17 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 4423/Del/2019
Assessment Year : 2015-16
SH. SANJAY RAJINDER Vs. ITO, WARD 25(2),
YADAV, NEW DELHI - 2
6031, POCKET B-8,
VASANT KUNJ,
NEW DELHI - 70
(PAN: AAPPY2277E)
(Appellant) (Respondent)
Appellant by : Ms. Soumya Jain, CA
Respondent by : Sh. M. Baranwal, Sr. DR.
Date of hearing : 17.02.2021
Date of pronouncement : 17.02.2021
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)-27, New Delhi.
2. The assessee's A.R. vide her email dated 08.2.2021 has requested for withdrawal of the appeal filed by the assessee and stated that assessee has 2 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 aforesaid appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 17th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
SRB
Copy forwarded to: -
1. Appellant.
2. Respondent.
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar