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Income Tax Appellate Tribunal, DELHI BENCH ‘C’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N. CHARY
PER G.S. PANNU, VICE PRESIDENT These appeals by the assessee are directed against the order of learned Commissioner of Income Tax(A)-18, New Delhi dated 03.01.2019 and pertain to assessment years 2013-14 and 2015-16.
The learned counsel for the assessee, vide letter dated 04.02.2021 received through email, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to ITA 1589 & 1590/Del/2019 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.
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In the result, the appeals of the assessee are dismissed as withdrawn.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.