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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 years 2011-12 to
2012-13 & 2014-15 to 2016-17 are directed against the order of learned
CIT(A)-IV, Kanpur dated 19.09.2019.
None appeared on behalf of the assessee at the time of Virtual
hearing before us. The learned counsel for the assessee, vide its letter
dated 02.02.2021 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 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.
ITA Nos.8953 to 8957/Del/2019
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In the result, appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on
19th February, 2021.
Sd/- Sd/-
(K.N.CHARY) (R.K.PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER * Amit Kumar *