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Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI ANIL CHATURVEDI
For Assessee : Shri Rajiv Jain, C.A. For Revenue : Mr. Sri Prakash Dubey, Sr.DR Date of Hearing : 23.12.2020 Date of Pronouncement : 23.12.2020 ORDER PER BHAVNESH SAINI, J.M.
This appeal has been directed against the Order of the Ld. CIT(A)-31, New Delhi, Dated 26.03.2019, for the A.Y. 2014-2015.
We have heard the Learned Representatives of both the parties through video conferencing and perused the material on record.
2 ITA.No.4399/Del./2019 Shri Nikhil Gupta, New Delhi. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have been issued in favour of the assessee. Therefore, appeal may be dismissed as withdrawn.
In view of the above, appeal of assessee is dismissed as withdrawn.
In the result, appeal of Assessee dismissed as withdrawn.
Order pronounced in the open Court.