GREEN VALLEY PRODUCTS PVT LTD,NEW DELHI vs. IT WARD - 10(3), NEW DELHI

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-22, New Delhi dated 31.05.2019 for AY 2015-16. 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. 1 & 2 have been filed on record. He has, therefore,

2 ITA.No.6525/Del./2019 submitted that appeal of the assessee may be dismissed as withdrawn subject to issue of Form No. 3. 3. In view of the above, appeal of assessee is disposed of in terms above subject to issue of Form No. 3 in favour of the assessee. Order pronounced in the open Court on 04.01.2021.