SUNITA JUNEJA,NEW DELHI vs. ITO WARD - 4, ROHTAK

ORDER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of the CIT(A), Rohtak dated 13.09.2018 pertaining to assessment year 2014-15. 2 Vide application dated 04.02.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court on 28/04/2021.