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Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned New Delhi dated 14.01.2019.
The learned counsel for the assessee, vide its letter dated 22.01.2021, 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-1662/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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result, the appeal of the assessee is dismissed. Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 27.01.2021. Sd/- Sd/- (MAHAVIR PRASAD) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT sh Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar