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Income Tax Appellate Tribunal, DELHI “B” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VP : These appeals by the Revenue and the assessee for the assessment years 2011-12, 2012-13 & 2012-13 are directed against the orders of CIT(A)-2, New Delhi dated 13.02.2018, 29.01.2018 and 29.01.2018 respectively.
The learned counsel for the assessee, vide its letter dated 22.01.2021, received through email, has requested for withdrawal of the appeals filed by her and stated that 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”. 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In the result, both appeals filed by the Revenue and the appeal filed by the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 25th January, 2021.