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Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE
Assessee by : None Revenue by: Shri Gaurav Pundir, Sr. DR Date of Hearing 29/09/2021 Date of pronouncement 29/09/2021 O R D E R PER R.K. PANDA, A. M.
1. This appeal is filed by the assessee against the order passed by the ld CIT(A)-6, New Delhi dated 01.10.2018 for Assessment Year 2015-16.
None appeared on behalf of the assessee. However, the assessee submitted a letter dated 28/08/2021wherein, 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copy of Form No. 3 issued on 11.01.2021 and therefore, it was stated that the appeal of the assessee may be treated as withdrawn.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 dated 28/08/2021 submitted by the assessee along with Form No. 3 issued by Ld PCIT, Delhi-4 on 11.01.2021 wherein, for Assessment Year 2015-16 the assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020. In view of this the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 29/09/2021. -Sd/- -Sd/- (SUCHITRA KAMBLE) (R. K. PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 29/09/2021 A K Keot Copy forwarded to
Applicant 2. Respondent 3. CIT 4. CIT (A) Page | 1