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Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
ITA No.865/Del/2019 Assessment Year : 2015-16
Sanjeev Kumar Gupta, Vs. ITO, 1092, Mahavir Market, Ward-47(4), Kucha Natwan, Chandani Chowk, Room No.115, Delhi-110006 Drum Shape Building PAN-AAHPG7289C I.P. Estate, New Delhi (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 27.01.2021 Date of pronouncement : 27.01.2021
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)-16, New Delhi, dated 11.12.2018.
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The assessee, vide its letter, received through email date
2 ITA-865/Del/2019
23.01.2021, has requested for withdrawal of the appeal 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 Direct Tax
Vivad Se Vishwas Act, 2020 (in short ‘the Act’).
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In the result, the appeal of the assessee is dismissed as withdrawn.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
27th January, 2021.
Sd/- Sd/-
(MAHAVIR PRASAD) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT f{x~{tÜ Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi