Income Tax Appellate Tribunal - Delhi
Gold Vip Technology Solutions Private ... vs Dcit Circle-10(1), New Delhi on 31 August, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.6957/Del/2019
Assessment Year : 2015-16
M/s. Gold VIP Technology Vs. DCIT
Solutions Pvt. Ltd. Circle-10(1)
3rd Floor, Ikeva Business New Delhi
Centre, Rider House
Plot No. 136, Sector-44,
Gurgaon, Haryana-122003
PAN : AAFCG5487M
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 31.08.2021
Date of pronouncement : 31.08.2021
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)-22, New Delhi 31.05.2019.
2 ITA-6957/Del/2019
2. None appeared on behalf of the assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 31.03.2021, received by hand', 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.
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 31st August, 2021.
Sd/- Sd/-
(SUCHITRA KAMBLE) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
*BINITA*
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi