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Income Tax Appellate Tribunal, DELHI BENCHES “SMC”: DELHI
Before: SHRI BHAVNESH SAINI
This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-8, New Delhi dated 04.06.2019 for AY 2011-12. 2. I have heard Ld. Representatives of both the parties. 3. Ld. Counsel for the assessee submitted that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No. 3 has been issued in favour of the assessee. He has, therefore, prayed that appeal of the assessee may be dismissed as withdrawn.
2 ITA.No.6525/Del./2019
In view of the above statement, appeal of assessee is dismissed as withdrawn. Order pronounced in the open Court on 04.01.2021.