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Income Tax Appellate Tribunal, DELHI BENCH: ‘F’ NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY
This is an appeal by the assessee against order dated 14.08.2019 of learned Commissioner of Income Tax (Appeals), Moradabad, 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, assessee has furnished letter dated 10.05.2022 seeking withdrawal of the present appeal, as, the dispute arising in the appeal has been settled under the Direct Tax Vivad Se Vishwas Act, 2020.
Learned Departmental Representative did not oppose assessee’s aforesaid request.
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 has issued order dated 3rd November, 2021 in Form 5. Thus, for all practical purposes, the dispute arising in the present appeal has been settled.
In view of the aforesaid, we permit the assessee to withdraw 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 Accordingly, the appeal is dismissed as withdrawn.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