MEDIA TRANSASIA INDIA PRIVATE LTD.,,GURGAON vs. DCIT, CIRCLE-16(2), NEW DELHI

These appeals by the assessee for the assessment years 2013-14 and 2014-15 are directed against separate orders of learned CIT(A)-6, New Delhi, both dated 20.04.2018.

None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide its letter dated 30th March, 2021, received through email, has requested for withdrawal of the appeals and stated that it 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 for both the assessment years under consideration.

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In the result, both the appeals of the assessee are dismissed as withdrawn.