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Income Tax Appellate Tribunal - Delhi

Dipesh Maheshwari (Huf), New Delhi vs Ito Ward - 40(3), New Delhi on 31 December, 2020

                    IN THE INCOME TAX APPELLATE TRIBUNAL
                            DELHI BENCH 'C': NEW DELHI

                               BEFORE,
                  SHRI G. S. PANNU, VICE PRESIDENT
                                AND
             SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER

                          I.T.A No.8479/Del/2019
                        (ASSESSMENT YEAR 2015-16 )

             M/s Dipesh Maheshwari                    Income Tax Officer,
             (HUF),                                          Ward-40(3),
             D-1/72, Rajasthali Apptt.,       Vs.             New Delhi.
             Pitampura,
             New Delhi- 110 034.

             PAN-AAGHD 1707F
             (Appellant)                                   (Respondent)
                      Appellant By    Sh. V. Raj Kumar, Adv.
                      Respondent by Sh. Gaurav Dudeja, Sr. DR
                      Date of Hearing              31.12.2020
                      Date of Pronouncement        31.12.2020

                                   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)-14, New Delhi, dated 21.08.2019.

2. The learned counsel for the assessee, vide letter dated 29.12.2020 has requested for withdrawal of the appeal filed by the assessee 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 Act, 2020 (in short 'the Act').

M/s. Dipesh Maheshwari (HUF) Vs. ITO

3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.

4. However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the appellant (i.e. the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The respondent (i.e. the Revenue) has no objection with regard to the aforesaid caveat.

5. In view of the aforesaid, the appeal of the assessee is consigned to record and, for statistical purposes, is treated as dismissed.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 31st December, 2020.

            Sd/-                                         Sd/-
     (K. NARASIMHA CHARY)                            (G.S.PANNU)
      JUDICIAL MEMBER                              VICE PRESIDENT
PK/Ps
Copy forwarded to:
  1. Appellant
  2. Respondent
  3. CIT
  4. CIT(Appeals)
  5. DR: ITAT

                                                 ASSISTANT REGISTRAR
                                                       ITAT NEW DELHI