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Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.1864/Del./2016 Assessment Year – 2009-2010 Shri Dinesh Kumar The Income Tax Officer, Mathur, F-10/4, Vasant [vs. Old Ward-24(4), Vihar, New Delhi-110057. New Delhi. PAN AAIPM9342D (Appellant) (Respondent) For Assessee : Shri Rajneesh Mathur, C.A. For Revenue : -None- Date of Hearing : 03.05.2021 Date of Pronouncement : 03.05.2021 ORDER PER BHAVNESH SAINI, J.M.
This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-34, New Delhi, Dated 04.01.2016, for the A.Y. 2009-2010.
The Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter in issue is 2 ITA.No.1864/Del./2016 Shri Dinesh Kumar Mathur, New Delhi settled in VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued.
In view of the above, appeal of Assessee is dismissed as withdrawn, subject to issue of statutory Forms in favour of the assessee.
Order pronounced in the open Court.