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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-2’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE
PER N. K. BILLAIYA, AM:
This appeal filed by the assessee preferred against the order of CIT(A)-16, New Delhi dated 19.03.2019 pertaining to A.Y.2009-10.
At the very outset, we drew our attention to the letter filed by which the assessee sought permission to withdraw the appeal as the appellant has decided to settle the dispute under the Vivaad Se Vishwas Scheme, 2020.
On such concession appeal is dismissed as withdrawn. However, liberty is given to the appellant to approach the Tribunal for the revival of the appeal if for some technical reason the dispute could not be settled under the Vivaad Se Vishwas Scheme, 2020.
On such concession the appeal is dismissed.
Decision announced in the open court in the presence of both the representatives on 22.02.2021.
Sd/- Sd/- (SUCHITRA KAMBLE) (N. K. BILLAIYA) JUDICIAL MEMBER ACCOUNTANT MEMBER *NEHA* Date:-22.02.2021 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI
Date of dictation 22.02.2021 Date on which the typed draft is placed 22.02.2021 before the dictating Member Date on which the typed draft is placed 22.02.2021 before the Other member Date on which the approved draft comes to 22.02.2021 the Sr.PS/PS Date on which the fair order is placed before 22.02.2021 the Dictating Member for Pronouncement Date on which the fair order comes back to 22.02.2021 the Sr. PS/ PS Date on which the final order is uploaded 22.02.2021 on the website of ITAT Date on which the file goes to the Bench 22.02.2021 Clerk Date on which file goes to the Head Clerk. The date on which file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order