YOGESH GOEL HUF,NEW DELHI vs. ITO, WARD- 49(5), NEW DELHI

PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2014-15 are directed against the orders of CIT(A), New Delhi, dated 28.07.2017 and 25.07.2017.

2 ITA-5509/Del/2017 ITA-5510/Del/2017 2. The learned counsel for the assessee, vide its letter dated 23.01.2021, 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. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result, the appeals of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 27.01.2021. Sd/- Sd/- (MAHAVIR PRASAD) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT sh Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order

Assistant Registrar