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Income Tax Appellate Tribunal, DELHI BENCH “SMC-I”: NEW DELHI
Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI
Assessee by : Shri Neeraj Mangla, CA Revenue by: None Date of Hearing 01/02/2020 Date of pronouncement 01/02/2021 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)-17, New Delhi dated 26.06.2019.
At the time of hearing the assessee has filed Form No. 5 under Direct Taxes Vivaad Se Vishwas Act, 2020 dated 18.01.2021, wherein, the dispute of the impugned appeal has been settled.