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Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
PER BHAVNESH SAINI, J.M.
All the above appeals by different Assessees are directed against the different Orders of the Ld. CIT(A)-19, New Delhi, Dated 07.11.2014, for the A.Y. 2010-2011 and Consolidated Order of the Ld. CIT(A)-13, New Delhi, Dated 05.09.2018 for the A.Ys. 2011-2012 and 2012-2013 .
Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matters in issue are settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee in the above appeals.
In view of the above, appeals of assessee are dismissed as withdrawn.
In the result, appeals of the Assessee are dismissed as withdrawn.
3 ITA.No.112/Del./2015, ITA.No.7884 & 7885/Del./2018 M/s. Transcend Infrastructure Pvt. Ltd., New Delhi & M/s. ATC Telecom Infrastructure Pvt. Ltd., [Successor of Transcend Infrastructure Pvt. Ltd.,] Mumbai.
Order pronounced in the open Court.
Sd/- Sd/- (B.R.R. KUMAR) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi, Dated 11th February, 2021 VBP/- Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT ‘G’ Bench, Delhi 6. Guard File.
// BY Order //
Assistant Registrar : ITAT Delhi Benches : Delhi.