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Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE
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)-22, New Delhi dated 29.06.2019 for Assessment Year 2015-16.
At the time of hearing none appeared on behalf of the assessee however, the assessee a letter dated 20.09.2021 via mail informed 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copy of Form No. 3 issued on 20.01.2021 and therefore, it was stated that the appeal of the assessee may be treated as withdrawn.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 20.09.2021 submitted by the assessee along with Form No. 3 issued on 20.01.2021 for Assessment Year 2015-16 wherein, it has submitted that 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 In view of this the appeal of the assessee is dismissed as withdrawn.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
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