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Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N. CHARY
Date of hearing : 24.07.2020 Date of pronouncement : 24.07.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment years 2014-15 is directed against the order of learned CIT(A), Faridabad.
The learned counsel for the assessee, vide email dated 13th July 2020, has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.