RAKESH KUMAR ANEJA & SONS HUF,NEW DELHI vs. ITO WARD - 41(2), NEW DELHI

This appeal is filed by the assessee against the order of the ld CIT(A)-14, New Delhi dated 28/11/2019 for the Assessment Year 2014-15. 2. At the time of hearing the ld AR of the assessee submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted copy of Form No. 3 issued by Pr. CIT, Delhi-15. Therefore, it is stated that the appeal of the assessee may be treated as withdrawn.

The ld DR did not have any objection to the same.

We have carefully perused the letter of the assessee dated 30/09/2021 wherein the assessee submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted form No. 3 which has already been issued by Pr. CIT, Delhi-15. In view of this the appeal of the revenue is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 29/11/2021. - - (C. N. PRASAD) ACCOUNTANT MEMBER Dated: 29/11/2021 A K Keot