ASHA DHINGRA,FARIDABAD vs ITO, WARD-1(1), FARIDABAD

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: JUSTICE P.P. BHATT, HON’BLE & BEFORE JUSTICE P.P. BHATT, HON’BLE & BEFORE JUSTICE P.P. BHATT, HON’BLE & JUSTICE P.P. BHATT, HON’BLE & SHRI G.S. PANNU, HON’BLESHRI G.S. PANNU, HON’BLESHRI G.S. PANNU, HON’BLESHRI G.S. PANNU, HON’BLE

For Appellant: Shri Somil Agarwal, Advocate

For Respondent: Shri Jagdish Singh Dahiya

ORDER ORDER ORDER ORDER

These appeals by the assessee for the assessment year 2008-09 are directed against the order of learned CIT(A), Faridabad dated 5th March, 2018 and 10th March, 2017.

The learned counsel for the assessee, vide letter dated 6th 2. October, 2020 has requested for withdrawal of the appeals 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.

2 ITA-2879/Del/2018 & 2565/Del/2017

Learned Senior DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 23rd October, 2020.

ASHA DHINGRA,FARIDABAD vs. ITO, WARD-1(1), FARIDABAD