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Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI
Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA
PER G.S. PANNU, VP
The above two appeals filed by the assessee are directed against the order dated 10.08.2018 passed by the Ld. CIT (A)- 22, New Delhi relating to assessment years 2013-14 & 2014-15.
The Ld. Counsel for the assessee, vide letter dated 22nd March, 2021 has requested for withdrawal of the appeals filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.
Learned Sr. DR has no objection for withdrawal of the appeals.
In view of the above, we accept the request of the assessee for withdrawal of the appeals and the appeals are dismissed as withdrawn.
In the result, the appeals of the assessee are dismissed.
Order pronounced in the open court at time of hearing itself i.e. on 28th May, 2021.
sd/- sd/-
(AMIT SHUKLA) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT Dated: 28/05/2021 Veena Copy forwarded to 1. Applicant 2. Respondent 2
CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi