NIRMAL BANSAL,FARIDABAD vs ITO, WARD- 2(1), FARIDABAD

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY NEW DELHI

Before: SHRI G.S. PANNU & SHRI K.N. CHARY

PER G.S. PANNU, VICE PRESIDENT

This appeal has been filed by the assessee against the order of the learned Commissioner of Income Tax(A), Faridabad dated 13.02.2018 for assessment year 2015-16.

At the outset, our attention was drawn to the letter of the appellant, requesting that this appeal may be allowed to be withdrawn, as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.

ITA 2435/D/2018 Assessment year 2015-16

The Ld. Sr. DR does not have any objection to the said request of the assessee.

We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is allowed to be withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court today in the presence of the parties through video conferencing.

NIRMAL BANSAL,FARIDABAD vs. ITO, WARD- 2(1), FARIDABAD