RP JINDAL & SONS HUF,NEW DELHI vs. ITO WARD - 40(5), NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ : NEW DELHI (Through Video Conferencing)

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 965/Del/2020 Assessment Year : 2015-16 M/S R.P. JINDAL AND SONS Vs. INCOME TAX OFFICER, HUF, WARD 40(5), H-4/5, 56, SUVIDHA KUNJ, PITAMPURA, DELHI – 34 (PAN: AAJHR6073D) (Appellant) (Respondent) Appellant by : None 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 2015-16 is directed against the order of Learned CIT(A)-14, New Delhi. 2. None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the assessee’s A.R. vide his letter dated

2 ITA No. 965/Del/2020 1.02.2021 has requested for withdrawal of the appeal filed by the assessee 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was announced on conclusion of Virtual Hearing on 10th February, 2021. Sd/- Sd/- (K. NARASIMHA CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT SRB Copy forwarded to: - 1. Appellant. 2. Respondent. 3. CIT 4. CIT(A) 5. DR, ITAT Assistant Registrar

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