RADHEY SHYAM HUF,HARYANA vs. ITO WARD-2(2), FARIDABAD

PER N. K. BILLAIYA, AM: This appeal filed by the assessee is preferred against the order of the CIT(A), Faridabad dated 12.09.2019 pertaining to A.Y. 2011-12. 2. Vide letter dated 25.07.2020 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn.

Sd/- Sd/- (SUCHITRA KAMBLE) (N. K. BILLAIYA) JUDICIAL MEMBER ACCOUNTANT MEMBER *NEHA* Date:-25.02.2021 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI Date of dictation 25.02.2021 Date on which the typed draft is placed 25.02.2021 before the dictating Member Date on which the typed draft is placed 25.02.2021 before the Other member Date on which the approved draft comes to 25.02.2021 the Sr.PS/PS Date on which the fair order is placed before 25.02.2021 the Dictating Member for Pronouncement Date on which the fair order comes back to 25.02.2021 the Sr. PS/ PS Date on which the final order is uploaded 25.02.2021 on the website of ITAT Date on which the file goes to the Bench 25.02.2021 Clerk Date on which file goes to the Head Clerk. The date on which file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order