RANJAN KUMAR GHAI,FARIDABAD vs DCIT, CENTRAL CIRCLE- I, GURGAON

Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. PAWAN SINGH

For Respondent: Ms. Mrinali Sapra, Sr. DR

Hearing: 16/08/2021Pronounced: 16/08/2021

PER N. K. BILLAIYA, AM: These appeals filed by the assessee are preferred against the order of the CIT(A)-3, Gurgaon dated 26.03.2018 for A.Y. 2013-14 and 2014-15. 2. Vide letter dated 16.08.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,2020.

Noting the contents of the application the appeals are dismissed as withdrawn.

Decision announced in the open court in the presence of both the representatives on 16.08.2021.

RANJAN KUMAR GHAI,FARIDABAD vs. DCIT, CENTRAL CIRCLE- I, GURGAON