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Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA
ORDER PER BHAVNESH SAINI, J.M.
This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Meerut, Dated 22.03.2017, for the A.Y. 2013-2014.
2 ITA.No.4033/Del./2017 Shri Vinay Kumar, Meerut. 2. Learned Counsel for the Assessee submitted that assessee has settled the matter in the appeal under VIVAD SE VISHWAS SCHEME 2020 and Form No.5 have been issued. He has, therefore, prayed that assessee may be permitted to withdraw the appeal.
In view of the above, appeal of the Assessee dismissed as withdrawn.
Order pronounced in the open Court.