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Income Tax Appellate Tribunal, DELHI “A” BENCH: NEW DELHI
Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA
ORDER
PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-2, New Delhi dated 31.07.2019.
None appeared on behalf of the assessee at the time of hearing before us. However, the assessee through its AR vide letter dated 07.06.2022 has requested for withdrawal of the appeal filed by it and stated 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”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
Learned Sr. DR has no objection in this regard.
Therefore, in view of the letter dated 07.06.2022, we give liberty to the assessee for withdrawal of the appeal. The appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.