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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI R.K.PANDA & SHRI KULDIP SINGH
ORDER PER R.K.PANDA, AM :
These appeals by the assessee for the assessment years 2014-15, 2015- 16, 2016-17 respectively is directed against the separate orders dated 30.01.2019 for & 2073/Del/2019, dated 15.07.2019 for ITA No.
2 ITA-2072 & Ors 8211/Del/2019, dated 12.07.2019 for dated 11.09.2019 for 29.03.2019 for ITA No. 4082/Del/2019 of learned CIT(A)-27, New Delhi.
The learned counsel for the assessee, vide its letter dated 29.09.2021, received by email’, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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 appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 27th October, 2021 in presence of both the parties.