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Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI
Before: SHRI TARVINDER SINGH KAPOOR & SHRI CHANDRA MOHAN GARG
आदेश /O R D E R PER C.M. GARG, J.M.
This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-XXV, New Delhi dated 08.11.2019 for AY 2015-16.
Ld. Counsel for Assessee through letter dated 21.02.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form No. 5 has already
I.T.A.No.9743/Del/2019 been issued accepting the declaration filed by the assessee for full and final settlement of tax arrears.
In view of the above, appeal of assessee is dismissed as withdrawn.