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Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N.CHARY
PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2010-11 & 2011-12 are directed against the orders of learned CIT(A)-44, New Delhi dated 27.09.2016 & 04.10.2016 respectively.
The learned counsel for the assessee, vide its letter dated 01.02.2021, received through email, has requested for withdrawal of the appeals filed by her 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.
2 ITA Nos.-1698 & 1699/Del/2017
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In the result, appeals of the assessee are dismissed as withdrawn.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 in the presence of both the parties on 10th February, 2021.
Sd/- Sd/-
(K.N.CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT * Amit Kumar *