Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI “SMC-2” BENCH: NEW DELHI
Before: SHRI KUL BHARAT
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC-2” BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.4537/Del/2019 Assessment Year : 2015-16 Rakesh Singla, vs ACIT, 129, Shreshtha Vihar, Circle-18(2), New Delhi-110092. New Delhi. PAN-ABZPS1357E APPELLANT RESPONDENT Appellant by Sh.Prateek Jain, CA Respondent by Sh.R.K.Gupta, Sr.DR Date of Hearing 22.06.2021 Date of Pronouncement 22.06.2021
ORDER PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2015-16 is
directed against the order of Ld. CIT(A)-37, New Delhi dated 20.03.2019.
Ld. Counsel for the assessee, vide its letter dated 16.06.2021,
received through email, has requested for withdrawal of the appeal filed by
him 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 Scheme, 2020”. A certificate to this effect under Section
5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
Learned Senior DR has no objection.
In view of the above, I accept the request of the assessee for
withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing in
the presence of both the parties on 22nd June, 2021.
Sd/- (KUL BHARAT) JUDICIAL MEMBER *Amit Kumar*