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Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI
Before: SHRI N.K. BILLAIYA & MS. ASTHA CHANDRA
O R D E R PER ASTHA CHANDRA, JM This appeal filed by the assessee is directed against the order of the CIT(Appeals)-28, New Delhi dated 21.01.2019 relating to the assessment year 2009- 10.
The Ld. Counsel for the assessee, vide letter dated 7th April, 2021 has requested for withdrawal of the appeal on the ground 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 and certificate to this effect in Form No. 3 has already been obtained.
None appeared on behalf of the assessee.
The Ld. Sr. DR has no objection for withdrawal of the appeal.
In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.