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Income Tax Appellate Tribunal, DELHI “F” BENCH: NEW DELHI
Before: SHRI R.K.PANDA & SHRI K.N.CHARY
PER R.K.PANDA, AM :
This appeal by the assessee for the assessment year 2013-14 is
directed against the order of learned CIT(A)-22, New Delhi dated
31.05.2019.
None appeared on behalf of the assessee at the time of Virtual
hearing before us. The learned counsel for the assessee, vide its letter
dated 15.02.2021, received through email, has requested for withdrawal of
the appeal filed by him and stated that the assessee 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.
ITA No. 6695/Del/2019
Learned Senior DR has no objection.
In view of the above, we 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In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on
19th February, 2021.
Sd/- Sd/- (K.N.CHARY) (R.K.PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER * Amit Kumar *