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Income Tax Appellate Tribunal, DELHI
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-1’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCING) (Assessment Year : 2009-10) Crown Softech P. L6td. Vs. ITO E-20/235, Sector – 3, Ward – 6(4), Rohini, New Delhi-110085 New Delhi PAN : AADCC 1370 M (APPELLANT) (RESPONDENT) Assessee by Shri V. Raja Kumar, Adv. Revenue by --None-- Date of hearing: 03.06.2021 Date of Pronouncement: 03.06.2021 ORDER PER ANIL CHATURVEDI, AM:
This appeal filed by the assessee is directed against the order dated 22.06.2018 of the Commissioner of Income Tax (Appeals)- 33, New Delhi relating to Assessment Year 2009-10.
Before me, assessee has moved an application dated 01.06.2021 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 Designated Authority is yet to issue certificate in Form-3. The assessee therefore seeks to 2 withdraw the appeal. In view of the aforesaid, the request for adjournment by the Revenue is rejected.
After considering the request made by the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 assessee 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 With these directions the appeal of the assessee is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed. 4.