Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI “FRIDAY/G” BENCH: NEW DELHI
Before: SHRI. G.S.PANNU & SHRI KUL BHARAT
ORDER PER KUL BHARAT, JM : This appeal filed by the assessee for the assessment year 2014-15 is directed against the order of Ld. CIT(A)-37, New Delhi dated 31.12.2018.
None appeared on behalf of the assessee at the time of Virtual hearing before us. The Ld. Counsel for the assessee, vide its letter dated 14.02.2022, received through email, has requested for withdrawal of the appeal filed by him and stated 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In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 24th February, 2022.