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Income Tax Appellate Tribunal, DELHI BENCH C: NEW DELHI
Before: SHRI R.K. PANDA & SHRI K. NARASIMHA CHARY
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH C: NEW DELHI (Through Video Conferencing)
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.341/Del/2020 Assessment Year : 2015-16
Maxrich Global Stocks Pvt Ltd. Vs. Income Tax Officer, 515A, 5th Floor, Naurang House, Ward-16(3), 21, Kasturba Gandhi Marg, New Delhi Connaught Place, New Delhi-110001 PAN-AAGCM1134J (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 25.02.2021 Date of pronouncement : 25.02.2021
ORDER PER R.K. PANDA, AM :
This appeal by the assessee for the assessment year 2015-16 is directed
against the order of learned CIT(A)-32, New Delhi, dated 22.11.2019.
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The assessee, vide its letter dated 22.02.2021, received
through email, has requested for withdrawal of the appeal filed by him and
2 ITA-341//Del/2020
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, we 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In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on
25th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (R.K. PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER f{x~{tÜ Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi