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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY
Date of hearing 24.06.2022 Date of pronouncement 24.06.2022 ORDER PER SAKTIJIT DEY, JM:
This is an appeal by the assessee against order dated 12.07.2019 of learned Commissioner of Income Tax (Appeals) -2, Gurgaon, for the assessment year 2015-16.
When the appeal was called for hearing, none appeared on behalf of the assessee. However, the assessee has furnished letter seeking withdrawal of the appeal as the dispute arising in the appeal has been settled under Direct Tax Vivad Se Vishwas Act, 2020. A copy of Form 5 dated 16.04.2021 issued by the designated authority has been enclosed to the aforesaid letter.
Learned Departmental Representative did not object to assessee’s request for withdrawal of the appeal.
Having heard learned Departmental Representative and perused the materials on record, we find, accepting assessee’s declaration under the Direct Tax Vivad Se Vishwas Scheme – 2020, the designated authority has issued Form 5. Thus, for all practical purposes, the dispute arising in the present appeal stands settled.
Therefore, we permit the assessee to withdraw the present appeal.
Accordingly, appeal is dismissed as withdrawn.
In the result, appeal is dismissed.
Order pronounced in the open court on 24th June, 2022