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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI
Before: SHRI ANIL CHATURVEDI & SHRI K. N. CHARY
Date of hearing 23.12.2021 Date of pronouncement 23.12.2021 ORDER PER ANIL CHATURVEDI, AM:
This appeal filed by the Assessee is directed against the order dated 28.03.2017 of the Commissioner of Income Tax (Appeals)-2, New Delhi, relating to Assessment Year 2012-13.
Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee, therefore, requested for withdrawal of the appeal, to which the Revenue has no objection.
After considering the request made by the assessee, we dismiss the appeal of Revenue as withdrawn, subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 Revenue shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. With these directions, appeal of the Revenue is dismissed as withdrawn.
In the result, appeal of the Revenue is dismissed.
Order pronounced in the open court on 23.12.2021, immediately after conclusion of the hearing of the matter in virtual mode.