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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
This appeal by the assessee for the assessment years 2015-16 is directed against the order of learned CIT(A)-4, New Delhi.
None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the learned Authorised Representative for the assessee, vide email dated 09th January, 2021 has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee’s A.R. for withdrawal of the aforesaid appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 12th January, 2021.