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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
ORDER PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2010-11 is directed against the order of Learned CIT(A), Rohtak.
None appeared on behalf of the assessee before us at the time of virtual hearing. However, the Assessee vide letter dated 24.6.2021 has requested for withdrawal of the captioned appeal, as the assessee has opted for Vivad Se Vishwas Scheme. It was further submitted that a Certificate on prescribed VSV Form 3 has been issued by the department, a copy thereof has been filed.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.
In the result, the appeal of the assessee are dismissed as withdrawn.
Above decision was pronounced at the conclusion of Virtual Hearing on 16h July, 2021.