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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Appellant By None Respondent by Sh. R.K. Gupta, Sr. DR Date of Hearing 15.04.2021 Date of Pronouncement 15.04.2021 ORDER PER G.S.PANNU, VP:
Both appeals by the assessee for the assessment years 2011-12 & 2012- 13 are directed against the order of learned CIT(A), Faridabad dated 29.06.2018.
Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide letter dated 31.03.2021 has requested for withdrawal of the appeals filed by the assessee 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In the result, both appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 15th April, 2021.