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Income Tax Appellate Tribunal, DELHI BENCH : SMC-1 : NEW DELHI
Before: SHRI R.K. PANDA
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-1 : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Goodlay Footwear P. Ltd., Vs ITO, H-1180, DSIDC Industrial Complex, Ward-11(4), Narela, New Delhi. Delhi. PAN : AADCG5578R (Appellant) (Respondent) Assessee by : Ms Aakriti Dhawan, Advocate Revenue by : Shri Rajesh Kumar Dhanesta, Sr. DR Date of Hearing : 29.07.2021 Date of Pronouncement : 29.07.2021 ORDER
This appeal filed by the assessee is directed against the order dated 08.02.2018 of the CIT(A)-4, New Delhi, relating to the assessment year 2010-11.
The ld. Counsel for the assessee, at the time of hearing, filed an application seeking withdrawal of the appeal on the ground 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. The assessee has also obtained Form No.3. It is accordingly requested in the application that this appeal may be allowed to be withdrawn.
In the absence of any objection from the ld. DR, the request of the assessee for withdrawal of the appeal is allowed. Accordingly, the appeal filed by the assessee is dismissed.