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Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI
Before: SHRI R.K. PANDA & Ms. SUCHITRA KAMBLE
Gopal Rathi HUF, The Income Tax Officer, vs. 24, Sadhna Enclave, Ward – 30 (3), Malviya Nagar, New Delhi – 110 002. New Delhi – 110 017. PAN AAEHG1620C (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 21.11.2019 of the Ld. CIT(A)-10, New Delhi, relating to the A.Y. 2015-2016.
None appeared on behalf of the assessee. However, an application has been filed by the assessee
2 ITA.No.9850/Del./2019 Gopal Rathi HUF, New Delhi. requesting to allow the assessee to withdraw the appeal on the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and the PCIT has approved the request of the assessee and has issued Form No.3 in favour of the assessee.
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D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.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.