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Income Tax Appellate Tribunal, DELHI BENCH : F : NEW DELHI
Before: SHRI R.K. PANDA & SHRI N.K. CHOUDHRY
[THROUGH VIRTUL HERING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2014-15 Vandana Mangat, Vs ITO, AM-195, First & Second Floor, Ward-13(3), Shalimar Bagh, New Delhi. New Delhi, PAN : ADTPM4345E (Appellant) (Respondent) Assessee by : Shri Ashish Sachdeva, CA Revenue by : Shri M. Baranwal, Sr. DR. Date of Hearing : 24.12.2021 Date of Pronouncement : 24.12.2021 ORDER
PER R.K. PANDA, AM:
This appeal filed by the assessee is directed against the order dated 11.04.2019 of the CIT(A)-36, New Delhi, relating to the assessment year 2014-15.
The assessee filed an application dated 09.07.2021 seeking permission for withdrawal of the appeal on the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and filed Form Nos.3 and 4.
In view of the same and in absence of any objection from the side of the Ld. D.R, the request of the assessee seeking for withdrawal of the appeal is allowed.
In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court at the time of virtual hearing itself i.e., on 24.12.2021.