Rajni Jain, New Delhi vs ITO | ITAT Delhi 2020

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY ‘A’ NEW DELHI

Before: JUSTICE P.P. BHATT, HON’BLE & SHRI G.S. PANNU

For Appellant: Ms Umang Luthra, Adv, Ms Surbhi Jain, CA

For Respondent: Shri Jagdish Singh Dahiya, Sr. DR

This appeal by the assessee is directed against the order of learned CIT(A), New Delhi dated 29th August, 2019 and pertains to assessment year 2014-15.

The learned counsel for the assessee , vide letter dated 15th October, 2020 2. received through email has requested for withdrawal of the appeal filed by the ASSESSMENT YEAR: 2014-15 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.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 23rd October, 2020.

RAJNI JAIN,NEW DELHI vs. ITO WARD - 55(1), NEW DELHI