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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VICE PRESIDENT
This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-9, New Delhi dated 25.02.2019 and pertains to assessment year 2015-16.
The learned counsel for the assessee, vide letter dated 23rd October, 2020 received through email, has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to ITA 3559/Del/2019 Assessment year 2015-16 the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.
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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 28th October, 2020.