Income Tax Appellate Tribunal - Delhi
Cryoviva Biotech P.Ltd (Formerly Known ... vs Acit, Circle-5(2), New Delhi on 30 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "C" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K.N.CHARY, JUDICIAL MEMBER
ITA No.1460/Del/2019
Assessment Year : 2014-15
Cryoviva Biotech P.Ltd., ACIT,
(Formerly known as M/s. Vs Circle-5(2),
Cryobanks International India New Delhi.
Pvt.Ltd.), F-2/7, Okhla Industrial
Area, Phase-1, New Delhi-110020
PAN-AACCC6069Q
APPELLANT RESPONDENT
Appellant by Sh.Divyansh Jain, Adv
Respondent by Sh. Gaurav Dudeja, Sr.DR
Date of Hearing 30.12.2020
Date of Pronouncement 30.12.2020
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-33, New Delhi dated 24.09.2018.
2. The learned counsel for the assessee, vide its letter dated 27.12.2020, 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". 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.
2 ITA No.-1460/Del/20194. 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 parties on 30th December, 2020.
Sd/- Sd/-
(K.N.CHARY) (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