Loading judgment…
No AI summary yet for this case.
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), Moradabad dated 28.08.2019 for assessment year 2011-12.
At the outset, learned AR drew our attention to the letter of the appellant, requesting that this appeal may be allowed to be withdrawn, as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.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 8368/D/2019 Assessment year 2011-12
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 DR does not have any objection, the appeal is allowed to be withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.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.