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Income Tax Appellate Tribunal, DELHI BENCH ‘ I-2’ NEW DLEHI
Before: SHRI ANIL CHATURVEDI & SHRI K. NARASIMHA CHARY
PER K. NARASIMHA CHARY, J.M. This appeal is filed by Roki Minda Co. Pvt. Ltd. (the assessee) being aggrieved by the Assessment Order dated 23.10.2017 for assessment year 2013-14, pursuant to the directions dated 06.09.2017 of the Dispute Resolution Panel -II, New Delhi (“Ld. DRP”).
Learned Counsel for the assessee, vide letter dated 11th January, 2. 2021, has intimated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) for the assessment year under consideration and requested for withdrawal the said appeal.
Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.
However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The Revenue has no objection with regard to the aforesaid caveat.
In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.
Order was announced on conclusion of Virtual Hearing in the presence of both the parties on 12th January, 2021.