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Judgment
G.S. Pannu, VP
This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A)-XXV, New Delhi dated 26th July, 2019.
The learned counsel for the assessee, vide email dated 19th February, 2021 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 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In the result, the appeal of the assessee is dismissed as withdrawn.
Before parting, we may take note of a say of the applicant which is to this effect. It has been stated that while approaching the Income- tax Authorities to exercise the option of settling the dispute in pursuance to the Vivad Se Vishwas Scheme, 2020, the pending appeal before the Tribunal was enumerated as ITA No.1079/Del/2019 on a wrong premise, whereas the correct identification is ITA No.7079/Del/2019; and, it is further stated that ITA No.1079/Del/2019 is not the appeal for settlement in Vivad Se Vishwas Scheme, 2020.
Above decision was announced in the presence of both parties on conclusion of Virtual Hearing on 26th March, 2021.