PARVATI MINERALS (P) LTD.,NEW DELHI vs. ITO, WARD- 19(3), NEW DELHI

This appeal by the assessee for the assessment year 2012-13 is directed against the order dated 12.3.2019 of Learned CIT(A)-7, New Delhi.

At the time of hearing, Ld. Counsel for the assessee has requested for withdrawal of the appeal filed by the assessee 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. It was further submitted that to this effect the Department has issued a certificate under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 to the assessee. 3. Learned Senior DR has no objection. 4. In view of the above, I accept the request of the assessee for withdrawal of the aforesaid appeal. 5. In the result, the appeal of the assessee is dismissed as withdrawn.