SEEMA VERMA,NEW DELHI vs. ITO WARD-44(1), NEW DELHI

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-15, New Delhi, dated 09.09.2019, passed for assessment year 2010-11. 2. We have heard learned Representative of both the parties through Video Conferencing. 3. The learned counsel for the assessee has requested for withdrawal of the appeal as 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 learned counsel for the assessee submitted that the assessee has received Form No. 3 issued by the respective Principal Commissioner of Income Tax. The assessee, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.