ANIL MEHRA,FARIDABAD vs. ITO WARD-1(1), FARIDABAD

This appeal is filed by the assessee against the order of the ld CIT(A), Faridabad dated 28/06/2019 for the Assessment Year 2011-12.

Ld AR of the assessee submitted vide letter dated 25.11.2021 that the assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted copy of Form Nos. 1, 2, 3, 4, and 5. Assessee submitted Form No. 5 issued by ld Pr. CIT, Faridabad dated 15/11/2021. Therefore, it is stated that the appeal of the assessee may be treated as withdrawn. 3. The ld DR did not have any objection to the same. 4. We have carefully perused the letter of the assessee dated 25/11/2021 wherein the assessee submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted Form Nos. 1, 2, 3 4 and 5 . The form No. 5 has already been issued by Pr. CIT, Faridabad on 15/11/2021. In view of this the appeal of the assessee is dismissed as withdrawn. Page | 1

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 29/11/2021.