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Income Tax Appellate Tribunal, DELHI BENCH, ‘A’: NEW DELHI
Before: SHRI R. K. PANDA & SHRI K. N. CHARY
ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated 17.01.2019 of the learned CIT(A)-32, New Delhi, relating to Assessment Year 2009-10.
None appeared on behalf of the assessee during the course of hearing before us. The assessee, vide its letter dated 26.12.2020, has requested for withdrawal of the appeal filed by the assessee stating that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
Learned Sr. DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
This order was pronounced in the open court at the time of hearing itself i.e. on 04.04.2022.