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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No.4555/Del/2019 Assessment Year : 2015-16
Raj Kumar Tejwani, Vs. Income Tax Officer, I-126, Ashok Vihar, Ward-34(1), New Delhi-110052 New Delhi PAN : ABJPT2639J
(Appellant) (Respondent)
Appellant by : Ms. Rashi Singhal, CA Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021
ORDER PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2015-16 is directed
against the order of learned CIT(A)-12, New Delhi, dated 04.03.2019.
The learned counsel for the assessee, vide its letter dated 29.01.2021,
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
2 ITA-4555/Del/2019
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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the sides on
conclusion of Virtual Hearing on 10th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT f{x~{tÜ Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi