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Income Tax Appellate Tribunal, DELHI BENCH ‘ C’ NEW DLEHI
Before: SHRI G.S. PANNU, VICE- & SHRI K. NARASIMHA CHARY
PER G.S. PANNU, V.P. This appeal by the assessee for the assessment year 2004-05 is directed against the order of Ld. CIT(A)- New Delhi dated 07.02.2014.
The assessee, vide its letter dated 27.01.2021, 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”.
Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.
However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The Revenue has no objection with regard to the aforesaid caveat.
In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.