Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH: ‘I-1’ NEW DELHI
Before: SHRI AMIT SHUKLA & SHRI O.P. KANT
ORDER PER O.P. KANT, AM:
This appeal by the assessee is directed against final assessment order passed by the Ld. Assistant Commissioner of Income-tax, Circle- 15(2), for assessment year 2011-12, pursuant to the direction of the Ld. Dispute Resolution Panel (DRP). 2. The assessee, vide its letter dated 15th January 2021, has requested for withdrawal of the appeal as it has opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020” for which it has filed Form Nos. 1 & 2 and Form No. 3 is still awaited.
However, it is submitted by the appellant that the aforesaid be subjected to a caveat that in case the dispute relating to tax arrears for the assessment year under consideration is not ultimately resolved in terms of the aforestated Scheme, the appellant shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. As the learned DR has no objection with regard to the aforesaid caveat, accordingly, we hold so.
In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.