CONSTRUCTIVE FINANCE PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 6(2), NEW DELHI

With this appeal, the assessee has challenged the correctness of the order of the ld. CIT(A) dated 23.10.2017 pertaining to A.Y 2013-14.

The solitary grievance of the assessee is that the ld. CIT(A) erred in confirming the addition of Rs. 4.67 crores made by the Assessing Officer in respect of compensation received by the appellant company.

Vide application dated 25.08.2020, the assessee has sought permission to withdraw the appeal stating that the assessee has filed an application before the designated authority under the Vivad se Vishwas Act, 2020.

Before us, the ld. counsel for the assessee stated that the application has been accepted and the assessee may be allowed to withdraw the appeal.

On such statement, the appeal is dismissed as withdrawn.

In the result, the appeal of the assessee in is dismissed as withdrawn.