Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI
Before: SHRI R.K. PANDA & Ms. SUCHITRA KAMBLE
Ms. Ekta Khetan, The Income Tax Officer, 430, 3rd Floor, Guru Ram Ward – 58 (2), Room vs. Dass Nagar, Laxmi Nagar, No.308, F-Block, Vikas Delhi – 110 092. Bhawan, I.P. Estate, New Delhi – 110 002. PAN AKXPN5308H (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 23.12.2019 of the Ld. CIT(A), Delhi- 35, 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.869/Del./2020 Ms. Ekta Khetan, 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, Delhi-20 has issued Form No.3 under the said Act.
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D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.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.