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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
directed against the order of learned CIT(A)-Muzaffarnagar, dated 27.09.2018.
The learned counsel for the assessees, vide its letter dated 18.03.2021, received by email, have requested for withdrawal of the appeals filed by him 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.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessees for withdrawal of the appeals.
In the result, the appeals of the assessees are dismissed as withdrawn.
ITA-7509 & Ors. 4
Above decision was announced on conclusion of Virtual Hearing on 25th March, 2021 in presence of both the parties.