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Income Tax Appellate Tribunal, DELHI BENCH F: NEW DELHI
Before: SHRI R.K. PANDA & SHRI K. NARASIMHA CHARY
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH F: NEW DELHI (Through Video Conferencing)
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.2596/Del/2019 Assessment Year : 2015-16
Sh. Harish Chander, Vs. ACIT, C/o-M/s RRA TAXINDIA, Circle-47(1), D-28, South Extension, Part-I, New Delhi New Delhi-110049 PAN-AADPC9889N (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 19.02.2021 Date of pronouncement : 19.02.2021
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)-16, New Delhi, dated 01.01.2019.
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The assessee, vide its letter dated 16.02.2021, has
requested for withdrawal of the appeal filed by him and stated that the
2 ITA-2596//Del/2019
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In the result, the appeal of the assessee is dismissed as withdrawn.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
19th 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