Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI ‘SMC 2’ BENCH,
Before: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE
PER N.K. BILLAIYA, ACCOUNTANT MEMBER,
This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals], Delhi dated 05.07.2019 pertaining to Assessment Year 2011-12.
The ld. counsel for the assessee submitted an application dated 12.03.2021 requesting for withdrawal of appeal. It has been stated that the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3.
Noting the contents of the application, the appeal is dismissed as withdrawn.
In the result, the appeal filed by the assessee in is dismissed as withdrawn.
The order is pronounced in the open court on 25.03.2021 in the presence of ld. DR.