Asineeman Fashions Pvt Ltd, New Delhi vs. ITO Ward - 3(3), New Delhi
In the result, the appeal filed by the assessee is dismissed as withdrawn
ITA 5214/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Sept 2021AY 2010-11
Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2010-11 Asineeman Fashions Pvt. Ltd., Vs Ito, E-60, 2Nd Floor, Naraina Vihar, Ward-3(3), New Delhi. New Delhi. Pan : Aafca2207H (Appellant) (Respondent) Assessee By : None Revenue By : Shri Gaurav Pundir, Sr. Dr Date Of Hearing : 29.09.2021 Date Of Pronouncement : 29.09.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 08.03.2019 Of The Cit(A)-I, New Delhi, Relating To The Assessment Year 2010-11. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. However, Application Has Been Filed By The Assessee Seeking Withdrawal Of The Appeal On The Ground That The Assessee Has Opted To Settle The Dispute Relating To The Tax Arrears For The Assessment Year Under Consideration Under The Vivad Se Vishwas Scheme, 2020. The Assessee Has Also Obtained Form No.3. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn. 3. In The Absence Of Any Objection From The Ld. Dr, The Request Of The Assessee For Withdrawal Of The Appeal Is Allowed. Accordingly, The Appeal Filed By The Assessee Is Dismissed.
For Appellant: NoneFor Respondent: Shri Gaurav Pundir, Sr. DR
ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme,
2020. The assessee has also obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed
