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Income Tax Appellate Tribunal, DELHI “SMC” BENCH: NEW DELHI
Before: SHRI KUL BHARAT
ORDER
PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2010-11 is directed against the order of Ld. CIT(A)-17, New Delhi dated 26.12.2018.
Ld. Counsel for the assessee vide its letter dated 12.02.2021 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. Form No.5 issued by the Department is also enclosed with the application seeking withdrawal of the appeal.
Learned Sr. DR has no objection in this regard.
Therefore, in view of the letter dated 12.02.2021, I 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 The appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 09th May, 2022.