Income Tax Appellate Tribunal - Delhi
Shiv Narayan, Gurgaon vs Ito Ward - 4(2), Gurgaon on 27 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
ITA No.7505/Del/2019
Assessment Year : 2010-11
Sh. Shiv Narayan Vs. Income Tax Office,
C/o-Sh. Suraj Bhan Nain, 02nd Floor, HSIDC Building,
H. No.203, Sector-27, Udhyog Vihar, Phase-5,
Gurgram, Haryana-122002 Gurgram, Haryana-122001
PAN-AKFPN6891B
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 27.01.2021
Date of pronouncement : 27.01.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-1, Gurgaon, dated 29.07.2019.
2. None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter, received through email dated 23.01.2021, has requested for withdrawal of the appeal filed by him and 2 ITA-7505/Del/2019 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 27th January, 2021.
Sd/- Sd/-
(MAHAVIR PRASAD) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi