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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI KUL BHARAT SHRI KUL BHARATSHRI SHRI
PER G.S. PANNU PER G.S. PANNU, VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals by the assessee for the assessment years 2013- 14 and 2012-13 are directed against the order of learned CIT(A)-42, New Delhi dated 30th October, 2017.
The assessee, vide letter dated 10th February, 2021 has 2. requested for withdrawal of the appeals filed by it 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. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed.
2 ITA-194 & 193/Del/2018
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In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 31st March, 2021.