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Income Tax Appellate Tribunal, DELHI BENCH: ‘H’ NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY
This is an appeal by the assessee against order dated 17.09.2019 of learned Commissioner of Income Tax (Appeals)-37, New Delhi, 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, learned Authorized Representative has furnished letter dated 03.05.2022 seeking withdrawal of the 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 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 Vivad Se Vishwas Scheme the designated authority has issued order dated 15.04.2021 in Form No.
5. Thus, for all practical purposes, the dispute arising in the present appeal has been settled. Therefore, accepting assessee’s request, we permit withdrawal of the present 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 Accordingly, the appeal is dismissed as withdrawn.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