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Income Tax Appellate Tribunal, DELHI BENCH ‘B’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ : NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 5909/Del/2018 Assessment Year : 2014-15
M/S CAPITAL FINVEST LTD., Vs. ITO, WARD 5(3), 1002, ARUNACHAL NEW DELHI BUILDING, 19, BARAKHAMBA ROAD, NEW DELHI – 1 (PAN: AAACC0241) (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 25.01.2021 Date of pronouncement : 25.01.2021
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.
None appeared on behalf of the Assessee before us at the time of
virtual hearing. However, the assessee’s vide his letter dated NIL has
requested for withdrawal of the appeal filed by the assessee and stated
2 ITA No. 5909/Del/2018
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 aforesaid appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on
25th January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (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
3 ITA No. 5909/Del/2018