AKSHAY GUPTA,DELHI vs. ACIT, CENTRAL CIRCLE-7, NEW DELHI

O R D E R PER N.K. CHOUDHRY, J. M.:

1. 1. This appeal has been preferred by the Assessee against the order dated 28.01.2019 impugned herein, passed by the ld. Commissioner of Income Tax (Appeals)-7, New Delhi, for the assessment year 2015-16.

2. The Assessee has preferred the instant application under consideration for withdrawal of the appeal.

3. During the course of hearing, the Ld. Counsel for the Assessee submitted that since the Assessee has availed the immunity scheme i.e. Vivad Se Vishwas under The Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No. 4 in response to the application filed by the Assessee under the scheme,