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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE, SHRI G. S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
I.T.A No.3022/Del/2019 (ASSESSMENT YEAR 2014-15) M/s Clixxo Broadband Pvt. Addl. CIT, Ltd. Special Range-2, 10, 3rd Floor, Tower-2, Vs. New Delhi. Stellar IT Park C-25, Sector-62, Noida-201 301. PAN-AACCC 1160E (Appellant) (Respondent)
Appellant By Sh. Tarun Kumar, Adv. Respondent by Sh. M. Baranwal, Sr. DR Date of Hearing 10.02.2021 Date of Pronouncement 10.02.2021
ORDER PER G.S.PANNU, VP: This appeal by the assessee for the Assessment Year 2014-15 is directed against the order of Learned CIT(A)-33, New Delhi dated 30.01.2019.
The learned counsel for the assessee, vide letter dated 07.01.2021 has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the
2 ITA No.3022 /Del/2019 M/s Clixxo Broadband Pvt. Ltd. Vs. Add.CIT
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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 10th February, 2021.
Sd/- Sd/- (K. NARASIMHA CHARY) (G.S.PANNU) JUDICIAL MEMBER VICE PRESIDENT PK/Ps Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT
ASSISTANT REGISTRAR ITAT NEW DELHI