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Income Tax Appellate Tribunal, DELHI BENCH ‘B’: 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 2012-13 is directed against the order of learned CIT(A)-29, New Delhi, dated 27.04.2017.
None appeared on behalf of the assessee during the course of Virtual Hearing, before us. The assessee, vide its letter, received through email, dated
2 ITA-3948/Del/2017 20.04.2021, has requested for withdrawal of the appeal filed by the assessee 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 DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced in the open Court on conclusion of Virtual Hearing on 30th April, 2021.