M/S UDASIN BRAHM AKHADA SAHIB LOK BHALAI TRUST,KURUKSHETRA vs. ITO, (EXEMPTIONS), CHANDIGARH

The present appeal has been preferred by the assessee against the order dated 17.08.2018 of the Commissioner of Income Tax (Appeals), Karnal.

At the outset, Ld. Counsel for the assessee has submitted that since the assessee has opted for 'Vivad Se Vishwas Scheme' and, therefore, he intends to withdraw the present appeal. A separate application dated 24.07.2020 for withdrawal of the appeal has been submitted by the ld. Counsel for the ITA 1310/CHD/2018 A.Y. 2014-15 Page 2 of 2 assessee. The ld. DR has no objection for the said withdrawal.