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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI AMIT SHUKLA
PER G.S. PANNU, V.P. These appeals by the assessee for the assessment years 2014-15 & 2015-16 are directed against the order of learned CIT(A)-22, New Delhi dated 31.07.2019. 2 ITA-8730 & 8731/Del/2019
None appeared on behalf of assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 15.07.2021, 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. 3. 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In the result, the appeals of the assessee are dismissed as withdrawn.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 30.07.2021. (AMIT SHUKLA) VICE PRESIDENT Dated: 30.07.2021 *Kavita Arora, Sr. PS =