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Income Tax Appellate Tribunal, DELHI BENCH “D”: NEW DELHI
Before: SHRI R.K. PANDA & SHRI KULDIP SINGH
O R D E R PER R K PANDA, AM This appeal filed by the assessee is directed against the order dated 05.04.2017 of the CIT (A)-22, New Delhi, relating to the assessment year 2007- 08.
The ld. Counsel for the assessee, at the time of hearing, sought withdrawal of the appeal filed by the assessee stating 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. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed to be withdrawn.
In absence of any objection from the side of the ld. Sr. DR, the request of the assessee for withdrawal of the appeal is allowed. Accordingly, the appeal filed by the assessee is dismissed.
In the result, the appeal filed by the assessee is dismissed as withdrawn.
The order was pronounced in the open court on conclusion of the hearing itself, i.e., on 27th October, 2021.