ATRI MUKHERJEE ,NEW DELHI vs. ACIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION, NEW DELHI

This appeal filed by the assessee is directed against the order dated 18th September, 2017 of the CIT(A)-43, New Delhi, relating to the assessment year 2014-15.

None appeared on behalf of the assessee at the time of hearing. However, application has been filed by the assessee seeking withdrawal of the appeal on the ground 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. The assessee has also obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed to be withdrawn.

In absence of any objection from the side of the ld. DR, the request of the assessee for withdrawal of the appeal is allowed. Accordingly, the appeal filed by the assessee is dismissed.

In the result, the appeal filed by the assessee is dismissed as withdrawn.