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Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI
Before: SHRI AMIT SHUKLA & SHRI O.P. KANT
O R D E R PER BENCH The aforesaid appeals have been filed by the assessee against the common impugned order dated 21.09.2017, passed by Ld. Commissioner of Income Tax (Appeals)-XXX, New Delhi for the Assessment Years 2008-09 and 2009-10.
The ld. counsel for the assessee, vide its letter dated 01.03.2021, 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 year under consideration under the Vivad Se Vishwas Scheme, 2020.
Ld. Senior DR has no objection.