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Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2016-17 and 2014-15 are directed against the separate orders of learned CIT(A)-27, New Delhi dated 12.06.2018 and 01.08.2018 respectively. .
2 ITA-5271/Del/2018 ITA-5856/Del/2018
None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 27.02.2021, has requested for withdrawal of the appeals filed by him 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.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee.
In the result, the appeals of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing on 03.03.2021. (KUL BHARAT) VICE PRESIDENT sh