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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 are cross appeals filed by the Revenue as well as Assessee for the assessment year 2014-15 are directed against the order of learned CIT(A)-4, New Delhi.
In Revenue’s Appeal the learned Authorised Representative for the assessee, vide email dated 12th February, 2021 has intimated the receipt of Form 3 under the provisions of Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 and requested for dismissal of the Revenue’s appeal and in Assessee’s appeal the Learned Authorised Signatory for the assessee, vide letter dated 11.02.2021 has requested for withdrawal of the appeal filed by the assessee and stated that 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.