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Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT
2 ITA.No.5909/Del./2015 Ruchirans Jaipuria, New Delhi. ORDER PER BHAVNESH SAINI, J.M.
Both the appeals by different Assessees are directed against the separate Orders of the Ld. CIT(A)-24, New Delhi, Dated 28.09.2015, for the A.Y. 2012-2013.
During the course of hearing, the Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have also been issued by the Department in favour of the assessees.
In view of the above, we dismiss both the appeals of assessees as withdrawn.
Order pronounced in the open Court.