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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 as well as by the Revenue for the assessment year 2014-15 are directed against the order of learned CIT(A)-28, New Delhi, dated 16.03.2018.
The learned counsel for the assessee, vide its letter dated 04.02.2021, 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 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 and appeal of the Revenue are dismissed.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 10th February, 2021.