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Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
2 ITA-2719/Del/2019 ITA-6699/Del/2019 ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment year 2001-02 is directed against the orders of learned CIT(A), Delhi dated 24.01.2019 and 28.06.2019 respectively. The appeal in 143(3) r.w.s. 147 of the Act and is an appeal relating to levy of penalty under section 271(1)(c) of the Act corresponding to the assessment made under section 143(3) r.w.s. 147 of the Act.
The learned counsel for the assessee, vide its letter dated 18.12.2020, has intimated the Tribunal that the assessee has opted to settled the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal.
Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed. 4. 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 aforestated Act, the appellant (i.e., 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 3 ITA-2719/Del/2019 ITA-6699/Del/2019 respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat. 5. In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.