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Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI
Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE
PER R.K. PANDA, A.M. This appeal by the assessee for the assessment year 2014-15 is directed against the order of Ld. CIT(Appeals)-12, New Delhi dated 20.11.2018. 2. The learned counsel for the assessee, vide its letter dated 07.09.2021, received by email, has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the 2 ITA-1788/Del/2019 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 Senior 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In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was announced on conclusion of Virtual Hearing on 29.09.2021. (SUCHITRA KAMBLE) ACCOUNTANT MEMBER *Kavita Arora, Sr. PS =