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Income Tax Appellate Tribunal, DELHI ‘FRIDAY’ BENCH,
Before: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE
PER N.K. BILLAIYA, ACCOUNTANT MEMBER,
These are a bunch of 11 appeals filed by the same assessee preferred against the order of the CIT(A), New Delhi pertaining to different Assessment years.
At the very outset, the ld. counsel for the assessee brought to our notice that the quarrel has now been settled under the Vivad se Vishwas Scheme, 2020 and for which Forms No. 3 in all the captioned appeals have been issued. Therefore, the appeals may be dismissed as withdrawn.
We find force in the contentions of the ld. counsel for the assessee.
Forms No. 3 are placed on our record. We accordingly, dismiss all these appeals as withdrawn. However, liberty is given to the appellant that if for some technical reason the quarrel is not settled finally, he may approach the Tribunal for recall of the order as per the provisions of law.
In the result, all the above 11 appeals of the assessee are allowed.
The order is pronounced in the open court on 05.03.2021 in the presence of both the representatives.