Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Rohtak, Dated 14.03.2019, for the A.Y. 2014-2015.
2 ITA.No.4280/Del./2019 Smt. Pinki Goyal, Rewari 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee.
In view of the above, appeal of assessee is dismissed as withdrawn.
In the result, appeal of the Assessee dismissed as withdrawn.