MR. DEVINDER SINGH PANNU,CHANDIGARH vs. ITO, CHANDIGARH

The assessee has filed the captioned appeal against the order dated 29.01.2016 passed by the Commissioner of Income Tax (Appeals)-1, Chandigarh [(for short ‘the CIT(A)], pertaining to the assessment year 2011-12 vide which the Ld. CIT(A) has dismissed the appeal of the assessee filed against the assessment order passed u/s 143(3) of the Income Tax Act, 1961 (for short 'the Act').

At the outset, Ld. Counsel for the assessee submitted that the assessee has opted to settle the issues in the said appeal under the 2 provisions of ‘Vivad Se Vishwas Scheme 2020’. The Ld. Counsel further submitted that an application for withdrawal of the said appeal has already been filed. Hence, the same may be allowed and the assessee may be permitted to withdraw the said appeal.

The Ld. Departmental Representative did not oppose the application filed by the assessee.

In view of the submissions made by the Ld. Counsel for the assessee, we allow the application filed by the assessee and accordingly dismiss the appeal as withdrawn.