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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA
ORDER PER G.S. PANNU, VP :
These cross appeals by the Assessee as well as by the Revenue for the assessment year 2011-12 are directed against the order of learned CIT(A)-3, New Delhi, dated 18.10.2019.
None appeared on behalf of the assessee at the time of Virtual Hearing before us. However, the Assessee’s A.R. vide email dated 19.7.2021 has requested for withdrawal of the appeal filed by the assessee and dismissal of the appeal filed by the revenue and also stated that 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed in respect of both the appeals of the assessee and revenue issued by the Ld. PCIT, Delhi-I on 17.12.2020. It was further submitted that the assessee has made the payment of Rs. 61,63,586/- as per Form-3 under Vivad Se Vishwas Schemen and enclosed a copy of Challan Receipt evidencing the payment of Rs. 61,63,586/-, which has been placed on record.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee’s A.R. for dismissal of the Revenue’s appeal having become infructuous and also accept the request for withdrawal of the appeal filed by the Assessee for the same assessment year i.e. 2011-12.
In the result, the Assessee’s appeal is dismissed as ‘withdrawn’ and Revenue’s appeal is dismissed having become infructuous.
Above decision was pronounced on conclusion of Virtual Hearing on