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Income Tax Appellate Tribunal, DELHI BENCH ‘C’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N. CHARY
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Dy. Commissioner of Income Tax, New Delhi dated 23.07.2018 and pertains to assessment year 2014-15.
The learned counsel for the assessee, vide letter dated 04.02.2021, received through email, has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to
ITA No. 6040/Del/2018
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, 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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 10th February, 2021.
Sd/- Sd/-
(K.N. CHARY) ( G.S. PANNU ) JUDICIAL MEMBER VICE PRESIDENT
‘GS’