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Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI
Before: SHRI R.K. PANDA & Ms. SUCHITRA KAMBLE
Diamond Tradewell Pvt. ITO vs. Ltd. Ward – 7(3) 2853-54, 2nd Floor, New Delhi Street No.5, Chuna Mandi New Delhi-110055 PAN AAACD 4795 L (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri Gaurav Pundir, Sr. D.R. Date of Hearing : 29.09.2021 Date of Pronouncement : 29.09.2021 ORDER PER R.K. PANDA, A.M.
This appeal filed by the Assessee is directed against the order dated 09.09.2019 of the Ld. CIT(A)-3, New Delhi, relating to the A.Y. 2015-16.
None appeared on behalf of the assessee. However, an application has been filed by the assessee
2 ITA.No.8348/Del./2019 Diamond Tradewell Pvt. Ltd. requesting to allow the assessee to withdraw the appeal on the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and has filed Form No.3 issued by the Department.
In view of the above and in the absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court at the time of hearing itself i.e., on 29.09.2021.