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Income Tax Appellate Tribunal, DELHI
Before: SH. ANIL CHATURVEDI & MS SUCHITRA KAMBLE
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) (Assessment Year : 2010-11) Kavita Gupta Vs. ITO Akhilesh Kumar, Adv. Ward – 63(1) Chamber No.206-207, New Delhi Ansal “Satyam”, RDC Raj Nagar, Ghaziabad, UP PAN : AAPPG 6870 R (APPELLANT) (RESPONDENT) Assessee by Ms. Ishita Gupta, C.A. Revenue by Shri M. K. Pandey, Sr. D.R. Date of hearing: 11.10.2021 Date of Pronouncement: 11.10.2021 ORDER PER ANIL CHATURVEDI, AM:
This appeal filed by the assessee is directed against the order dated 31.03.2016 of the Commissioner of Income Tax (Appeals) – 20, New Delhi relating to Assessment Year 2010-11.
Before me, 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
2 (Form-2) Scheme and department had issued Form-3. The assessee therefore seeks to withdraw the appeal, to which the Revenue has no objection.
After considering the request made by the assessee, we dismiss the appeals of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the assessment year 2014-15 is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. With these directions the appeals of the assessee are dismissed as withdrawn.
In the result, appeal of the assessee is dismissed. 4.
Order pronounced in the open court on 11.10.2021, immediately after conclusion of the hearing of the matter in virtual mode.