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Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER (Assessment Year : 2007-08) ACIT Vs. DLF Commercial Circle – 7(1) Developers Ltd. New Delhi 9th Floor, DLF Centre, Sansad Marg, PAN No. AABCD 4619 C New Delhi-110 001 (APPELLANT) (RESPONDENT) Assessee by Shri Satyajeet Goel, C.A. Revenue by Shri Shankar Lal Verma, Sr. D.R. Date of hearing: 28.03.2023 Date of Pronouncement: 28.03.2023 ORDER PER ANIL CHATURVEDI, AM :
This appeal filed by the Revenue is directed against the order dated 16.08.2019 of the Commissioner of Income Tax (Appeals)-3, New Delhi relating to Assessment Year 2007-08.
Before us, assessee has moved an application dated 28.03.2023 wherein assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued Form No. - 3. The assessee therefore seeks to withdraw the appeal, to which the Revenue has no objection.
After considering the request made by the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid 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. With these directions, appeal of the Revenue is dismissed as withdrawn.
In the result, appeal of the Revenue is dismissed. 4.
Order pronounced in the open court on 28.03.2023