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Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
ORDER PER A.N.MISSHRA, AM: Both appeals are preferred by the assessee against orders dated 23.06.2017 & 11.09.2017 passed by the Learned Commissioner of Income Tax (Appeals)-40, Delhi {CIT(A)} for Assessment Years 2013-14 & 2014-15.
2.0 The Ld. Authorized Representative (AR) submits that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee. The Ld. AR has prayed for withdrawal of the appeals.
3.0 Considering the aforesaid situation, the captioned appeals are consigned to the records and treated as dismissed.
4.0 In view of the aforesaid, the appeals are consigned to the records and, for statistical purposes, are treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on 10th March, 2021.