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Income Tax Appellate Tribunal, DELHI “F” BENCH: NEW DELHI
Before: SHRI RAMA KANT PANDA & SHRI KUL BHARAT
ORDER PER KUL BHARAT, JM :
This appeal filed by the assessee for the assessment year 2012-13 is directed against the order of Ld. CIT(A)-21, New Delhi dated 13.03.2018.
The Ld. Counsel for the assessee, vide its letter dated 10.12.2021, 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. It is stated that Form 1 & 2 are attached. It is seen that the assessee has enclosed Form No.
Therefore, the appeal of the assessee is dismissed.
3. 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In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing on 13th December, 2021.