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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
ORDER PER G.S. PANNU, VP :
These appeals by the assessee for the assessment year 2014-15 are directed against the separate order of learned CIT(A)-VII, New Delhi, dated 18.01.2010 and learned CIT(A)-5, New Delhi, dated 05.01.2017 respectively.
2 ITA-3758 & 660/Del/2017
None appeared on behalf of the assessee during the course of Virtual Hearing before us. The vide its letter dated 28.01.2021, 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 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.
In view of the above, we accept the request of the assessee for withdrawal of the appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 10th February, 2021.