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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI KUL BHARAT
ORDER PER G.S. PANNU, V.P. This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-12, New Delhi dated 07.09.2017.
2 ITA-7571/Del/2017 2. The learned counsel for the assessee, vide its letter dated 18.03.2021, received by 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 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In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on 15th April, 2021 in presence of both the parties. Sd/- Sd/- (KUL BHARAT) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT Dated: 15.04.2021 *Kavita Arora, Sr. PS =Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order Assistant Registrar, 3 ITA-7571/Del/2017
ITAT, Delhi