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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.393/Del/2019 Assessment Year : 2015-16
Harsha Shah, Vs. ITO, 101, Gujrat Vihar, Ward-59(3), Vikas Marg, C.R. Building, New Delhi-110092 New Delhi-110002 PAN-AAPPS0800B (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 2015-16 is directed
against the order of learned CIT(A)-19, Delhi, dated 05.12.2018.
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The assessee, vide its letter, received through email dated
21.01.2021, has requested for withdrawal of the appeal filed by him and
2 ITA-393/Del/2019
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.
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In the result, the appeal of the assessee is dismissed as withdrawn.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
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