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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & MS. MADHUMITA ROY
PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2006-07 and 2008-09 are directed against the order of learned CIT(A)-9, New Delhi dated 28.10.2016.
None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 15.05.2021, received through email, has requested for withdrawal of the appeal filed by him 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.