M/S. MUZAFFARNAGAR DIST. COOP. BANK LTD.,MUZAFFARNAGAR vs. ACIT, MUZAFFARNAGAR

These appeals filed by the assessee for the assessment year 2008- 09 & 2013-14 are directed against the separate orders of learned CIT(A), Muzaffarnagar dated 02.03.2017 & 26.03.2017 respectively.

The learned counsel for the assessee, vide its letter dated NIL, received through 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In the result, both appeals of the assessee are dismissed as withdrawn.