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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI AMIT SHUKLA SHRI AMIT SHUKLASHRI SHRI
PER AMIT SHUKLA, JM PER AMIT SHUKLA, JM : PER AMIT SHUKLA, JM PER AMIT SHUKLA, JM
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-29, New Delhi dated 10th June, 2019.
The learned counsel for the assessee, vide letter dated 31st 2. October, 2020 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.
2 ITA-6396/Del/2019
Learned CIT-DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 19th November, 2020.