ROYAL AIRWAYS LTD. vs. ADIT, INT. TAXATION , CIRCLE-2(2),,

These are a bunch of 19 appeals in which Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to 2 settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3.

In view of the above submission of the Ld. Counsel for the assessee, and in absence of any objection from the side of the Ld. DR, the request of the assessee seeking withdrawal of the appeals is allowed. The appeals filed by the assessee as well as revenue are accordingly dismissed as “withdrawn”.