IRA SHARMA,NEW DELHI vs. ITO WARD - 30(4), NEW DELHI

This appeal by the assessee is directed against the order of learned CIT(A)-10, New Delhi dated 23.08.2019 and pertains to assessment year 2015-16.

The learned counsel for the assessee, vide letter dated 19.11.2020, received through email, has requested for withdrawal of the appeal filed by him ITA 8499/D/2019 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 Act, 2020 (in short ‘the Act').

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In the result, the appeal of the assessee is dismissed as withdrawn.