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Income Tax Appellate Tribunal, DELHI BENCH A: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
ORDER PER G.S. PANNU, VP :
These appeals by the assessee are directed against the separate orders of learned CIT(A)-XVI, dated 22.12.2006, CIT(A)-X, dated 10.07.2007, CIT(A)-XVIII, dated 18.01.2010 & 22.02.2010 and 05.07.2010, New Delhi, for Assessment Years 1998-99, 2001-02, 1996-97, 1997-98 and 1999-2000, respectively. .
The learned counsel for the assessee, vide its letter dated 04.03.2021, has requested for withdrawal of the appeals filed by him 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. 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 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In the result, the appeals of the assessee are dismissed as withdrawn.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 sides on conclusion of Virtual Hearing on 12th March, 2021.