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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
2 Appellant by : S/Sh. T.D. Singh & Pulkit Verma, Advocates Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 12.03.2021 Date of pronouncement : 12.03.2021 ORDER PER G.S. PANNU, VP :
These appeals by the assessee for the assessment year 2010-11 are directed against the separate orders of Learned CIT(A)-2, New Delhi.
The assessee’s Authorised Signatory vide his letter dated 26.02.2021 has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year 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 aforesaid appeals.
3 5. In the result, both the appeals of the assessee are dismissed as withdrawn.