Income Tax Appellate Tribunal - Delhi
M/S. Golden Time Services Pvt. Ltd., New ... vs Dcit, New Delhi on 19 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'SMC-I' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI R.K. PANDA, HON'BLE ACCOUNTANT MEMBER
ITA No. 6739/Del/2014
Assessment Year : 2006-07
GOLDEN TIMES SERVICES Vs. DCIT, CIRCLE 12(1),
PVT. LTD., NEW DELHI
FP-21A, PITAMPURA,
NEW DELHI
(PAN: AAACG2150Q)
(Appellant) (Respondent)
Appellant by : Ms. Umang Luthra, Adv.
Respondent by : Shri Rajesh Kumar Dhanesta, Sr. DR.
Date of hearing : 19.04.2021
Date of pronouncement : 19.04.2021
ORDER
PER R.K. PANDA, AM :
This appeal by the assessee for the assessment year 2006-07 is directed against the Order of Learned CIT(A)-IV, New Delhi dated 30.9.2014.
2. At the threshold, Ld. Counsel for the assessee has reiterated the contention raised in Assessee's Application dated 16.5.2021 for seeking withdrawal of assessee's appeal. The contents of the Assessee's Application 2 dated 16.4.2021 seeking withdrawal of the appeal are reproduced as under:-
"To Date: 16th April, 2021 Hon'ble Vice President, Income Tax Appellate Tribunal, Delhi Ref:- In the case of Golden Times Services Pvt. Ltd. bearing ITA No. 6739/Del/2014 Assessment year 2006-07 before 'SMC-1' Bench Sub:- Withdrawal of appeal filed before the Hon'ble Tribunal.
MAY IT PLEASE YOUR HONOUR:
1. This is in relation to the appeal filed by the applicant bearing ITA No. 6739/Del/2014 for the A.Y. 2006-07 listed for hearing on 19.4.2021 before SMC-1 bench of this Hon'ble Tribunal.
2. That the applicant wishes to withdraw the said appeal filed before the Hon'ble Tribunal.
PRAYER In view of the above circumstances, it is prayed to kindly allow the withdrawal of the appeal filed by the applicant.
For this act of kindness, the applicant shall ever be grateful.
Prayed accordingly, Golden Times Services P. Ltd. Sd/-
Director"
3. Learned Senior DR has no objection on the request of the Ld. Counsel for the assessee for withdrawal of assessee's appeal. 3
4. In view of the above, I accept the request of the assessee's counsel 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 th in the Open Court on conclusion of Virtual Hearing on 19 April, 2021 SD/-
(R.K. PANDA) ACCOUNTANT MEMBER Date: 19.04.2021 SRB Copy forwarded to: -
1. Appellant.
2. Respondent.
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar