SANJAY JAIN HUF,DELHI vs. ITO WARD 34(3), NEW DELHI

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-12, New Delhi dated 25.01.2019. . 2. The learned counsel for the assessee, vide letter dated 25.03.2021, received through 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

2 ITA-3749/Del/2019