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Income Tax Appellate Tribunal, DELHI BENCH ‘C’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-IV, Kanpur dated 30.01.2018 and pertains to assessment year 2014-15.
The learned counsel for the assessee, vide letter dated 19.3.2021, has requested for withdrawal of the appeal and stated that the assessee has opted to ITA 2140/Del/2018 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In the result, the appeal of the assessee is dismissed as withdrawn.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.