M/S. NARENDRA EXPLOSIVE LTD.,NEW DELHI vs. ITO, NEW DELHI

These are the appeals filed by the assessee against the order of the ld CIT(A)-6, New Delhi dated 16.11.2016 for Assessment Year 2011-12 and CIT(A)-20, New Delhi dated 29.02.2016 for the Assessment Year 2010-

At the time of hearing assessee submitted a letter dated 30.01.2021 through its authoriesed representative that assessee has filed Form No. 1 and 2 to settled the dispute under Direct Taxes Vivaad Se Vishwas Scheme, 2020 for both these appeals on 30.01.2021. Therefore, subject to the issue of Form No. 5 of appeal of the assessee may be treated is withdrawn.

In view of the above facts as assessee has already filed Form No. 1 and 2 of both these years on 30.01.2021, the appeal of the assessee are treated as withdrawn and hence dismissed, subject to condition that Form No. 5 is issued to the assessee for settlement of the above dispute. In case the above dispute in the impugned appeal is not settled under the Direct Taxes Vivaad se Vishwas Scheme, 2020 assessee may be at liberty to file an application for recall of the above order.

In the result appeal of the assessee is treated as withdrawn. Order pronounced in the open court on 01/02/2021. - - (BHAVNESH SAINI) ACCOUNTANT MEMBER Dated: 01/02/2021 A K Keot