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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP :
These appeals by the separate assessees for the captioned assessment years are directed against the respective orders of the Ld. Assessing Officer as well as Ld. CIT(A)-42, New Delhi.
The Assessee’s A.R. vide his common letter dated 19.03.2021 has requested for withdrawal of the aforesaid appeals filed by the assessees and stated that the assessees have 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 in all the appeals.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee’s A.R. for withdrawal of the aforesaid appeals.
In the result, all the appeals of the assessees are dismissed as withdrawn. Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 31st March, 2021.