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Income Tax Appellate Tribunal, DELHI BENCH, ‘SMC-1’: NEW DELHI
Before: SHRI R.K. PANDA
ORDER PER R.K. PANDA, AM :
This appeal filed by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A), Rohtak, dated 25.10.2018.
None appeared on behalf of the assessee at the time of Virtual Hearing. However, the assessee, vide its letter dated 02.03.2021, has requested for withdrawal of the appeal filed by him and stated that he 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, I 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In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing on 16th March, 2021.