DHRUV RATHI,NEW DELHI vs. ACIT, CENTRAL CIRCLE-16, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI SAKTIJIT DEY
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI
BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER
ITA No.6919/Del/2018 Assessment Year: 2015-16
Dhruv Rathi, Vs. ACIT, Circle-16, 24- Sadhna Enclave, New Delhi. Malviya Nagar, New Delhi Pin: 1100 17 PAN :ADUPRI1453K (Appellant) (Respondent)
Appellant by N o n e Respondent by Shri Umesh Takkyar, Sr. DR
Date of hearing 25.02.2022 Date of pronouncement 25.02.2022
ORDER PER BENCH: This is an appeal by the assessee against order dated 14.09.2018 of learned Commissioner (Appeals)-XXVI, Delhi-92, New Delhi for the assessment year 2015- 16. 2. The assessee has filed letter dated 06.04.2018, seeking withdrawal of the appeal as he has opted for settling the dispute arising in the present appeal under Vivad-Se-Vishwas Scheme.
2 ITA Nos.6919/Del.2018
Learned Departmental Representative has no objection to withdrawal of appeal
by the assessee. In view of the aforesaid, we permit the assessee to withdraw the
present appeal. Accordingly, the appeal is dismissed as withdrawn.
In the result, the appeal is dismissed.
Order pronounced in the open court on 25th February, 2022
Sd/- Sd/- ( G.S. PANNU ) (SAKTIJIT DEY) PRESIDENT JUDICIAL MEMBER
Dated: 25th February, 2022. Mohan Lal