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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 : None 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 years 2009-10 & 2015-16 are directed against the respective orders of Learned CIT(A)-XXI, New Delhi as well as Ld. CIT(A)-40, New Delhi.
None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the assessee’s Chief Accounts Officer vide her separate letters dated 01.03.2021 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 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 in both the appeals.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals.