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Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI
Before: SHRI G.S. PANNUAND
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2010-11 & 2011-12 are directed against the order of learned CIT(A)-XXXI, New Delhi dated 29.06.2014.
The assessee, vide its letter dated 30.01.2021, received through email, 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 years under consideration under the ”Vivad Se Vishwas Scheme, 2020”.
Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed.
2 ITA Nos.-4224 & 4225/Del/2014
However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years 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 appeals 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, these appeals are consigned to record and, for statistical purposes, are treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 10th February, 2021.
Sd/- Sd/-
(K.N.CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT * Amit Kumar * Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT
ASSISTANT REGISTRAR ITAT, NEW DELHI