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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 is preferred against the order of the CIT(A)-17, New Delhi dated 30.04.2019 for A.Y. 2010-11. 2. Vide letter dated 24.02.2021 the assessee brought to our notice that the he has moved an application under Vivad Se Vishwas Scheme, 2020 to settle the dispute.
Noting the fact this appeal by the assessee is dismissed as withdrawn. However, a liberty is given to the assessee to approach the Tribunal, if for some technical reason the dispute could not be settled under the Vivad Se Vishwas Scheme, 2020. The appeal is dismissed as withdrawn. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. 5. Decision announced in the open court in the presence of both the representatives on 24.02.2021.
Sd/- Sd/- (SUCHITRA KAMBLE) (N. K. BILLAIYA) JUDICIAL MEMBER ACCOUNTANT MEMBER *NEHA* Date:-24 .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 24.02.2021 24.02.2021 Date on which the typed draft is placed before the dictating Member 24.02.2021 Date on which the typed draft is placed before the Other member 24.02.2021 Date on which the approved draft comes to the Sr.PS/PS 24.02.2021 Date on which the fair order is placed before the Dictating Member for Pronouncement 24.02.2021 Date on which the fair order comes back to the Sr. PS/ PS 24.02.2021 Date on which the final order is uploaded on the website of ITAT 24.02.2021 Date on which the file goes to the Bench 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