MADHU GOPAL GOEL & SONS (HUF),DELHI vs. ITO, WARD-34(2), NEW DELHI

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals] -12, New Delhi dated 25.06.2018 pertaining to Assessment Year 2014-15.

Before us, the ld. counsel for the assessee submitted an application dated 15.02.2021 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Noting the contents of the applications, the appeal is dismissed as withdrawn.

In the result, the appeal filed by the assessee in is dismissed as withdrawn.