SANJAY BANSAL,DELHI vs ITO WARD-61 (3), NEW DELHI

Income Tax Appellate Tribunal, DELHI BENCH “SMC-2”: NEW DELHI

Before: SHRI R.K. PANDA

For Appellant: Ms. Khubhu Arora, CA

For Respondent: Ms. Shivani Bansal, Sr. DR

Hearing: 04/01/2021

This appeal filed by the assessee is directed against the order dated 22nd March, 2019 passed by the Ld. CIT(A)-38 , New Delhi relating to assessment year 2010-11.

The Ld. Counsel for the assessee, filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for the Vivad Se Vishwas Scheme, 2020 and has received the Form No. 3 from the department. In view of the above the captioned appeal is consigned to record 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 aforesaid scheme, 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 of the assessee is consigned to record and for statistical purposes is treated as dismissed.

SANJAY BANSAL,DELHI vs. ITO WARD-61 (3), NEW DELHI