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Income Tax Appellate Tribunal - Delhi

M/S. Rajshikha Enterprises Pvt. Ltd., ... vs Ito, New Delhi on 2 February, 2021

         IN THE INCOME TAX APPELLATE TRIBUNAL
               DELHI BENCH "F" NEW DELHI

     BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER
                        AND
       SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER

                  I.T.A. No.3271/DEL/2017
                 Assessment Year: 2006-2007

M/s. Rajshikha             vs.   ITO,
Enterprises Pvt. Ltd.,           Ward-15(2)
J-52, 2nd Floor, Saket,          New Delhi.
New Delhi.
TAN/PAN: AACCR7633R
(Appellant)                      (Respondent)

Appellant by:             Shri Rahul Chaurasia, CA
Respondent by:            Shri Apporv Bhardwaj, Sr.D.R.
Date of hearing:          02 02 2021
Date of pronouncement:    02 02 2021

                          ORDER
PER AMIT SHUKLA, JM

The aforesaid appeal has been filed by the assessee against the impugned order dated 23.03.2017, passed by Ld. Commissioner of Income Tax (Appeals)-VII, New Delhi for the Assessment Year 2006-07.

2. We have heard Ld. Representatives of both the parties through Video Conferencing.

3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

4. In view of the above, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 2nd February, 2021 Sd/- Sd/-

     [B.R.R. KUMAR]                               [AMIT SHUKLA]
   [ACCOUNTANT MEMBER]                          JUDICIAL MEMBER
DATED: 02/02/2021
PKK: