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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. Commissioner of Income Tax(A)-Faridabad dated 22.01.2020 for assessment year 2011-12.
At the outset, our attention was drawn to a letter of the appellant dated 27th July, 2020, requesting that this appeal may be allowed to be withdrawn as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.
The Ld. Sr. DR does not have any objection to the said request of the AR.
ITA 759/D/2020 Assessment year 2011-12
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 DR does not have any objection, the appeal is allowed to be withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.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.