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Income Tax Appellate Tribunal, DELHI BENCH: ‘D’ NEW DELHI
Before: SHRI O.P. KANT & SHRI K.N. CHARY
ORDER PER BENCH:
These two appeals by the assessee are directed against final assessment orders passed by the Ld. Deputy Directed of Income Tax, Circle -2(1), Intl. Taxation, New Delhi, for assessment years 2009-10 & 2010-11 respectively, pursuant to the direction of the Ld. Dispute Resolution Panel (DRP).
We have heard both the parties through Video Conferencing.
The learned counsel for the assessee has requested for withdrawal of both the appeals as the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration, under the “Vivad Se Vishwas Scheme, 2020”. The Form No. 3 in both the appeals is stated to have been issued in favour of the assessee. The learned counsel, therefore, seeks permission to withdraw the appeals.
2. In view of the aforesaid, both the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court.