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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & MS. MADHUMITA ROY
ORDER PER G.S. PANNU, VP :
Both appeals by the assessee for the assessment years 2011-12, 2014- 15 are directed against the order of learned CIT(A)-12, New Delhi, dated 07.06.2018 and 14.09.2017 respectively.
The learned counsel for the assessee, vide its letter dated 28.05.2021, received by email’, has requested for withdrawal of the appeals filed by him
2 ITA-6141/Del/2018, 7869/Del/2017 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In the result, the appeals of the assessee are dismissed as withdrawn.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 29th June, 2021 in presence of both the parties.