“PPT”

Siddharth Chaudhry, New Delhi vs. ITO Wrad - 70(3), New Delhi

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri R.K. Pandaassessment Year: 2014-15 Siddharth Chaudhry, Vs Ito, D-41, Shiv Bhole Apptt., Ward-70(3), Plot No.20, Sector-07, New Delhi. Dwarka, New Delhi. Pan : Afopc0487Q (Appellant) (Respondent) Assessee By : Shri Rajiv Saxena, Advocate & Ms Sumangala Saxena, Advocate Revenue By : Shri Faran Khan, Sr. Dr Date Of Hearing : 04.02.2021 Date Of Pronouncement : 04.02.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.09.2017 Of The Cit(A)-21, New Delhi, Relating To The Assessment Year 2014-15. 0 2. The Ld. Counsel For The Assessee Filed An Application Seeking Withdrawal Of The Appeal On The Ground That 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 Assessee Has Also Obtained Form No.3. It Is Accordingly Requested In The Application That This Appeal May Be Allowed To Be Withdrawn.

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-2 : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT

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