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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 Nos.6834 & 6835/Del/2018 Assessment Years : 2009-10 & 2010-11
Sh. Suresh Kumar Jindle, Vs. Income Tax Officer, D-89, PUshpanjali Enclave, Ward-61(3), Pitampura, Room No.2009, E-2 Block, New Delhi-110034 Civic Center, PAN-AAGPJ4615E New Delhi-110002 (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 :
These appeals by the assessee for the assessment years 2009-10 and
2010-11 are directed against the order of learned CIT(A)-20, New Delhi, both
dated 30.08.2018.
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The assessee, vide its letter, received through email dated
2 ITA-6834 Y 6835/Del/2018
06.01.2021, 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. 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 appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.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 f{x~{tÜ Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi