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Income Tax Appellate Tribunal, DELHI “F” BENCH: NEW DELHI
Before: SHRI R.K.PANDA & SHRI K.N.CHARY
PER R.K.PANDA, AM :
These appeals by the assessee for the assessment year 2015-16 are
directed against the order of learned CIT(A), Delhi dated 24.12.2019.
None appeared on behalf of the assessee at the time of Virtual
hearing before us. The learned counsel for the assessee, vide its letter
received through email, 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”. 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.
ITA Nos.393 & 394/Del/2020
In view of the above, we accept the request of the assessee for
withdrawal of the appeals.
In the result, appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on
25th February, 2021.
Sd/- Sd/-
(K.N.CHARY) (R.K.PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER * Amit Kumar *