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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY
ORDER PER SAKTIJIT DEY, JM:
This is an appeal by the assessee against order dated 08.03.2019 of learned Commissioner of Income Tax (Appeals)-1, Gurgaon, for the assessment year 2015-16.
When the appeal was called for hearing none appeared on behalf of the assessee to represent the case. However, the assessee has furnished letter dated 2nd May, 2022 seeking withdrawal of the appeal, as, he has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020.
Learned Departmental Representative did not oppose to the aforesaid request of the assessee.
Having heard learned Departmental Representative and perused the materials on record, it is observed, accepting assessee’s declaration under the Direct Tax Vivad Se Vishwas Act, 2020, the designated authority on 16th November, 2021 has issued order in Form No.
5. Thus, for all practical purposes, the dispute arising in the present appeal has been settled.
In view of the aforesaid, we accept assessee’s request for withdrawal of the appeal. Accordingly, the appeal is dismissed as withdrawn.
In the result, the appeal is dismissed.
Order pronounced in the open court on 20th May, 2022