VINOD SUKHAI,NEW DELHI vs. ACIT, CIRCLE- 47(1), NEW DELHI

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-16, New Delhi dated 19.12.2018 and pertains to assessment year 2015-16.

The learned counsel for the assessee, vide letter dated 5.3.2021, has intimated the Tribunal that the assessee has opted to settle the dispute relating ITA 884/Del/2019 to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act' ) and requested for withdrawal of the said appeal.

Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.

However, the aforesaid is 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 aforestated Act, the appellant (i.e., 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. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.