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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-2’, NEW DELHI
Before: SH. N. K. BILLAIYA
This appeal filed by the assessee preferred against the order of CIT(A)-9, New Delhi dated 10.06.2019 pertaining to A.Y.2011- 12.
At the very outset the counsel for the assessee 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On such concession appeal is dismissed as withdrawn.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 25.01.2021.