RAJENDER KUMAR KALRA,NEW DELHI vs ITO, WARD- 42(3), NEW DELHI

Income Tax Appellate Tribunal, DELHI BENCH “SMC-1” NEW DELHI

Before: SHRI H.S. SIDHU

Assessee by : Sh. Akash Garg, Adv Department b : Sh. Prakash Dubey, Sr. DR O R D E R Assessees have filed the present appeals against the impugned orders dated 28.05.2019 and 27.05.2019 respectively passed by learned CIT(A), New Delhi relating to the assessment year 2015-16. ,6628 /Del/2019 Hemlata Kalra Rajender Kumar Kalra 2. At the time of hearing Mr. Akash Garg, learned counsel for the assessee stated that assessee has availed the Vivad Se Vishwas Scheme and wants to withdraw the appeals filed by the assessee, may be dismissed.

Learned Sr. DR has not raised any objection.

Keeping in view the statement of the learned counsel for the assessee, the present appeal is dismissed as withdrawn with liberty to the assessee to move an application for recalling of this order if Form No. 3 not issued by the competent authority and that will be decided as per law.

In the result, the appeals of the assessees are dismissed.

RAJENDER KUMAR KALRA,NEW DELHI vs. ITO, WARD- 42(3), NEW DELHI