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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI
Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT
ORDER PER O.P. KANT, AM:
This appeal by the assessee is directed against the order dated 17.08.2017 passed by learned Commissioner of Income Tax (Appeals)-16, New Delhi, for assessment year 2014-15. 2. We have learned Representatives of both the parties through Video Conferencing. 3. The learned counsel for the assessee has requested for withdrawal of the appeal as 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” for which, the assessee has filed Form No. 1 & 2.
In view of above, we accept the request of the assessee for withdrawal of the appeal. However, if the dispute relating to tax arrears is not ultimately resolved in terms of the ‘Vivad Se Vishwas Scheme, 2020’, the assessee shall be at liberty to approach the Tribunal for re-institution of the appeal and the Tribunal shall consider such application appropriately as per law.
In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.