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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.4835/Del/2019 Assessment Year : 2014-15
Book My Forex Pvt. Ltd. Vs. Pr. CIT, 662-664, 6th Floor, HSIDC Building Udyog Vihar, Tower-C, JMD Megapolis, Phase-5, Sohna Road, Gurgaon, Gurgaon PAN-AAECB7321G (Appellant) (Respondent)
ITA No.4836/Del/2019 Assessment Year : 2015-16
Book My Forex Pvt. Ltd. Vs. Dy. CIT, 662-664, 6th Floor, Circle-1(1), 5th Floor, Tower-C, JMD Megapolis, HSIDC Building Udyog Vihar, Sohna Road, Gurgaon, Phase-5, Gurgaon PAN-AAECB7321G (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 19.02.2021 Date of pronouncement : 19.02.2021
2 ITA-4835 & 4836//Del/2019
ORDER PER R.K. PANDA, AM :
These appeals by the assessee for the assessment years 2014-15 and
2015-16 are directed against the order of learned Pr. CIT, Gurgaon, dated
30.03.2019 and the order of the learned CIT(A)-1, Gurgaon, dated 14.03.2019.
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The assessee, vide its letter dated 05.02.2021, has
requested for withdrawal of the appeals 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. 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 appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.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
3 ITA-4835 & 4836//Del/2019
Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi