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 Ld. Dy. Commissioner of Income Tax, New Delhi dated 9.5.2016 for assessment year 2012-13.
At the outset, Learned AR drew our attention to a letter of the appellant dated 24th July, 2020, requesting that this appeal may be allowed to be withdrawn as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.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 9035/D/2019 Assessment year 2012-13
The Ld. Sr. DR does not have any objection to the said request of the AR.
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 DR does not have any objection, the appeal is allowed to be withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.