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Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI
Before: SHRI R.K. PANDA
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC-1” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA.No.6986/Del./2019 Assessment Year 2012-2013 The Income Tax Officer, Shri Rajender Pal Chauhan, 68/1, Village vs. Ward – 38 (1), Bhorgarh, Narela, Delhi – 110 040. New Delhi. PAN AADPC4844R (Appellant) (Respondent) For Assessee : -None- For Revenue : Sh. Rajesh Kumar Dhanesta, Sr. DR Date of Hearing : 27.07.2021 Date of Pronouncement : 27.07.2021 ORDER PER R.K. PANDA, A.M.
This appeal filed by the Assessee is directed against the Order Dated 17.06.2019 of the Ld. CIT(A)-13, New Delhi, relating to the A.Y. 2012-2013.
None appeared on behalf of the assessee. However, an application has been filed by the assessee requesting to allow the assessee to withdraw the appeal on 2 ITA.No.6986/Del./2019 Shri Rajender Pal Chauhan, New Delhi. the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and has filed Form No.4 showing payment of the disputed tax of Rs.88,481/-. 3. 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D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.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 27.07.2021.