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Income Tax Appellate Tribunal, DELHI
Before: SH. ANIL CHATURVEDI & SH. K. NARASIMHA CHARY
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-1’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. K. NARASIMHA CHARY, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Assessment Year : 2015-16 Pawan Kumar Bansal Vs. ITO 356, Deepali Enclave, Ward – 40(3), Pitampura, New Delhi New Delhi – 110 034 PAN : ABJPB 3122 C (APPELLANT) (RESPONDENT) Assessee by Shri Suresh K. Gupta, C.A. Revenue by Shri Rupesh Agarwal, Sr.DR Date of hearing: 25/03/2021 Date of Pronouncement: 25/03/2021 ORDER PER K. NARASIMHA CHARY, JM :
This appeal filed by the assessee is directed against the order dated 15.11.2018 of the Commissioner of Income Tax (Appeals)- 14, New Delhi relating to Assessment Year 2014-15.
Before us, assessee has moved an application dated 24.03.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-
2 1) and undertaking (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After considering the request made by the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 With these directions, appeal of the assessee is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed. 4.