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Income Tax Appellate Tribunal, DELHI BENCH “SMC-I: NEW DELHI
Before: SHRI KUL BHARAT & SHRI PRASHANT MAHARISHI
O R D E R PER PRASHANT MAHARISHI, A. M.
This appeal is filed by the assessee against the order of the ld CIT(A)-11, New Delhi dated 12.06.2019 for Assessment Year 2011-12.
At the time of hearing the ld AR submitted that he has already opted for settlement of the impugned dispute under Direct Taxes Vivaad Se Vishwas Act, 2020 and therefore, the appeal of the assessee may be treated as withdrawn and hence dismissed.
The ld DR was not available and therefore, an adjournment was requested.
As the fact shows that assessee has opted for settlement of the above dispute under Direct Taxes Vivaad Se Vishwas Act, 2020 and Form No. 3 has already been issued to the assessee. In view of this the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 24/02/2021.