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Income Tax Appellate Tribunal, DELHI BENCH, ‘B’: NEW DELHI
Before: SHRI R.K. PANDA & SHRI N. K. CHOUDHRY
ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated 31.05.2019 of the learned CIT(A)-36, New Delhi, relating to Assessment Year 2015-16.
The assessee filed an application dated 09.07.2021 seeking for withdrawal of the appeal on the ground that 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In the result, the appeal of the assessee is dismissed as withdrawn.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 at the time of virtual hearing itself i.e. on 24.12.2021