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Income Tax Appellate Tribunal, DELHI “F” BENCH: NEW DELHI
Before: SHRI R.K.PANDA & SHRI K.N.CHARY
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)-13, New Delhi dated
26.12.2018.
None appeared on behalf of the assessee at the time of virtual
hearing before us. The assessee, vide its letter dated 30.01.2021, received
through email, has requested for withdrawal of the appeal filed by him and
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”.
Considering the aforesaid situation, the captioned appeal is
consigned to records and treated as dismissed.
ITA No. 1559/Del/2019
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.
Above decision was announced on conclusion of Virtual Hearing on
19th February, 2021.
Sd/- Sd/- (K.N.CHARY) (R.K.PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER * Amit Kumar * Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT
ASSISTANT REGISTRAR ITAT, NEW DELHI