GEETA SANYAL (THROUGH L/H P N SANYAL),LUCKNOW vs. ACIT CC-18, NEW DELHI

These appeals by the assessee for the assessment years 2012-13 to 2017-18 are directed against the orders of learned CIT(A)-27, New Delhi, each dated 27.11.2019.

None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide his letter dated 24.03.2021, received through email, has requested for withdrawal of all the appeals and stated 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”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed for 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In the result, all the appeals of the assessee are dismissed as withdrawn.