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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
PER JUSTICE P.P. BHATT PER JUSTICE P.P. BHATT, PRESIDENT PER JUSTICE P.P. BHATT PER JUSTICE P.P. BHATT , PRESIDENT , PRESIDENT : , PRESIDENT
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A), Hisar dated 28th January, 2019.
Nobody appeared on behalf of the assessee at the time of the Virtual Hearing. The assessee, vide email dated 3rd October, 2020 has requested for withdrawal of the appeal filed by him and stated that he 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-9163/Del/2019
Learned Senior 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In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing on 9th October, 2020.