Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI
Before: SH. ANIL CHATURVEDI & SH. K. NARASIMHA CHARY
ORDER
PER ANIL CHATURVEDI, AM :
This appeal filed by the Revenue is directed against the order dated 27.09.2019 of the Commissioner of Income Tax (Appeals)- 10, New Delhi pertaining to Assessment Year 2015-16.
Before us, assessee has vide email dated 25th March, 2021 seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and department had issued Form-
2 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After considering the request made by the assessee, we dismiss the appeal of the Revenue as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 With these directions, appeal of the Revenue is dismissed as withdrawn.
In the result, appeal of the Revenue is dismissed.