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Income Tax Appellate Tribunal - Delhi

Rural Communication And Marketing Pvt. ... vs Acit, Circle- 21(2), New Delhi on 4 October, 2021

        IN THE INCOME TAX APPELLATE TRIBUNAL,
              DELHI BENCH: 'F' NEW DELHI

       BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
                          AND
          SHRI O.P. KANT, ACCOUNTANT MEMBER
               [Through Video Conferencing]

                    ITA No.3888/Del/2018
                   Assessment Year: 2014-15

Rural Communication and      Vs.   ACIT,
Marketing Pvt. Ltd.,               Circle-21(2),
E-291, Greater Kailash-II,         New Delhi
New Delhi
PAN :AAACR0134P
        (Appellant)                        (Respondent)


             Appellant by      None
             Respondent by     Sh. Rohit Anand, Sr. DR


                       Date of hearing               04.10.2021
                       Date of pronouncement         04.10.2021



                             ORDER

PER O.P. KANT, AM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-XXV, New Delhi, dated 28.03.2018 passed for assessment year 2014-15.

2. None appeared on behalf of the assessee. We have heard learned DR through Video Conferencing.

3. The learned counsel for the assessee filed letter dated 01.10.2021 through email wherein he has requested for withdrawal of the appeal as 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 Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw the appeal.

2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court.

            Sd/-                                     Sd/-
       (KUL BHARAT)                              (O.P. KANT)
     JUDICIAL MEMBER                         ACCOUNTANT MEMBER

Dated: 4th October, 2021.
RK/-
Copy forwarded to:
1.     Appellant
2.     Respondent
3.     CIT
4.     CIT(A)
5.     DR

Asst. Registrar, ITAT, New Delhi