USHATECH CONSTRUCTIONS,GURGAON vs. ITO, WARD-4(4), GURGAON

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-1, Gurgaon dated 28.06.2017 and pertains to assessment year 2009-10.

The learned counsel for the assessee, vide letter dated 24.11.2020, 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 ITA 5800/Del/2017 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 appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.