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Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
ORDER PER G.S. PANNU, VP :
None appeared on behalf of the assessee at the time of virtual hearing.
These appeals by the assessee for the assessment years 2012-13, 2014-15, 2015-16 and 2016-17 respectively are directed against the order of learned CIT(A)-24, New Delhi, dated 25.02.2019.
ITA-2345 & Ors 2
The learned counsel for the assessee, vide its letter dated 15.03.2021, received by email, has requested for withdrawal of the appeal 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 for withdrawal of the appeals.
In the result, the appeals of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 17th March, 2021.