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Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA
ORDER PER BHAVNESH SAINI, J.M.
Both the appeals by the same Assessee are directed against the different Orders of the Ld. CIT(A)-15, Delhi, Dated 31.03.2017, for the A.Y. 2011-2012 and Dated 30.03.2017 for the A.Y. 2012-2013.
2 ITA.Nos.4394 & 4395/Del./2017 M/s. Virgin Mobile India Private Limited, New Delhi. 2. Learned Counsel for the Assessee submitted that assessee has settled the matter in both the appeals in VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have been issued. He has, therefore, prayed that assessee may be permitted to withdraw the appeals.
In view of the above, both the appeals of the Assessee are dismissed as withdrawn.
Order pronounced in the open Court.