PARAG GUPTA & SONS (HUF),FARIDABAD vs. ITO WARD - 2(1), FARIDABAD

PER N. K. BILLAIYA, AM: This appeal filed by the assessee is preferred against the order of the CIT(A), Faridabad, dated 30.08.2019 pertaining to A.Y. 2014-15. 2. Vide letter dated 20.02.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn.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 25.02.2021 Date on which the typed draft is placed before the dictating Member 25.02.2021 Date on which the typed draft is placed before the Other member 25.02.2021 Date on which the approved draft comes to the Sr.PS/PS 25.02.2021 Date on which the fair order is placed before the Dictating Member for Pronouncement 25.02.2021 Date on which the fair order comes back to the Sr. PS/ PS 25.02.2021 Date on which the final order is uploaded on the website of ITAT 25.02.2021 Date on which the file goes to the Bench 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