ROHIT GUPTA HUF,DELHI vs. ITO WARD 34(4), NEW DELHI

ORDER PER KUL BHARAT, JM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-12, New Delhi, dated 22.02.2019 passed for assessment year 2014-15. 2. We have heard learned representatives of both the parties through Video Conferencing. 3. The learned counsel for the assessee, vide letter dated 26.06.2021, has requested for withdrawal of the appeal as 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”. Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.