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Income Tax Appellate Tribunal, DELHI BENCH, ‘G’: NEW DELHI
Before: SHRI R.K. PANDA & SHRI SUDHANSHU SRIVASTAVA
ORDER PER R.K. PANDA, AM :
This appeal filed by the assessee is directed against the order dated 29.03.2019 of the learned CIT(A)-3, Gurgaon, relating to Assessment Year 2012-13.
The learned counsel for the assessee, vide its letter, received through email, dated 25.03.2021 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In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced in the open court in presence of both the sides on conclusion of Virtual Hearing on 25th March, 2021.