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Income Tax Appellate Tribunal, AMRITSAR BENCH: AMRITSAR
Before: SHRI LALIET KUMAR & DR. MITHA LAL MEENA
ORDER Per, Bench:
All the appeals filed by the assessee for the assessment years 2007-08 to 2013-14 is directed against the order of Ld. CIT(A)-5, Ludhiana dated 15.03.2017.
At the outset, the Ld. AR of the assessee has requested for withdrawal of these appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration
I.T.A Nos. 342 to 348/Asr/2017 2 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.
The learned DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of these appeals.
In the result, all the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 07/07/2021.