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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: MR. JUSTICE P.P. BHATT, HON’BLE & BEFORE MR. JUSTICE P.P. BHATT, HON’BLE & BEFORE MR. JUSTICE P.P. BHATT, HON’BLE & SHRI G.S. PANNU, HON’BLEI G.S. PANNU, HON’BLEI G.S. PANNU, HON’BLEI G.S. PANNU, HON’BLE
ORDER ORDER ORDER ORDER
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-29, New Delhi dated 11th June, 2021.
The learned counsel for the assessee, vide letter dated 24th 2. August, 2021 has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
2 ITA-966/Del/2021
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 27th August, 2021.