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Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI
Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA
आदेश /O R D E R PER BHAVNESH SAINI, J.M.
Both the appeals by assessee are directed against the different orders of Ld. CIT(Appeals)-44, New Delhi dated 03.11.2015 for AY 2006- 07 and Ld. CIT(Appeals)-42, New Delhi dated 18.09.2017 for AY 2007-08.
Ld. Counsel for assessee placed on record the applications for withdrawal of both the appeals as the matter in issue have already been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued in favour of the assessee.
In view of the above, both the appeals of assessee are dismissed as withdrawn.