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Income Tax Appellate Tribunal - Delhi

Lenskart Solution Pvt. Ltd., New Delhi vs Addl.Cit, Special Range-5, New Delhi on 30 March, 2021

              IN THE INCOME TAX APPELLATE TRIBUNAL
                    DELHI "A" BENCH: NEW DELHI

                    (THROUGH VIDEO CONFERENCING)

          BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
             SHRI KUL BHARAT, JUDICIAL MEMBER

                        ITA No.6026/Del/2018
                      Assessment Year : 2015-16
     Lenskart Solution Pvt.Ltd.,            Addl. CIT,
     W-123, Greater Kailash, Part-2,    Vs Special Range-5,
     New Delhi-110048.                      New Delhi.
     PAN-AACCV7324B
     APPELLANT                              RESPONDENT
     Appellant by                        Ms. Subhangi Arora, AR
     Respondent by                       Sh.M.Barnwal, Sr.DR
     Date of Hearing                              30.03.2021
     Date of Pronouncement                        30.03.2021


                                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)-36, New Delhi dated 29.06.2018.

2. The learned counsel for the assessee, vide its letter dated 23.03.2021, received through email, has requested for withdrawal of the appeal filed by her 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 30th March, 2021.

     Sd/-                                                          Sd/-

(KUL BHARAT)                                               (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