SHOREWALA & CO. PVT LIMITED,NEW DELHI vs. ITO WARD - 23(2), NEW DELHI

This appeal by the assessee is directed against the order of learned CIT(A)-XXV, New Delhi dated 14.08.2019 and pertains to assessment year 2010-11.

The learned counsel for the assessee, vide letter dated 19.11.2020, received through email, has requested for withdrawal of the appeal filed by the ITA 8103/D/2019 assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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 for withdrawal of the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.