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Income Tax Appellate Tribunal, DELHI BENCHES “C” : DELHI
Before: SHRI G.S. PANNU
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MS. MADHUMITA ROY, JUDICIAL MEMBER ITA.No.9176/Del./2019 Assessment Year 2015-2016 Shri Deepak Gupta, The ACIT, M-22, First Floor, Rajouri Garden, Circle-45(1), vs., New Delhi – 110 027. PAN AFVPG1317C New Delhi. (Appellant) (Respondent) For Assessee : Ms. Rashi Singhal, C.A. For Revenue : Ms. Anima Baranwal, Sr. D.R. Date of Hearing : 29.06.2021 Date of Pronouncement : 29.06.2021 ORDER PER G.S PANNU, V.P.
This appeal by the Assessee for the A.Y. 2015- 2016 is directed against the Order of the Ld. CIT(A)-15, Delhi, Dated 23.09.2019.
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Learned Counsel for the Assessee appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 22.06.2021 received through email, has requested for withdrawal of the appeal filed by him 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.
Learned Senior D.R. has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result, the appeal of the assessee is dismissed. Above decision was pronounced on conclusion of Virtual Hearing on 29.06.2021. Sd/- Sd/- (MS. MADHUMITA ROY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT Delhi, Dated 29th June, 2021 VBP/-
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