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Income Tax Appellate Tribunal, DELHI BENCHES “D” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI
PER BHAVNESH SAINI, J.M. Both the appeals by the Assessee are directed against the assessment order Dated 19.10.2012 passed under section 144C r.w.s.143(3) of the I.T. Act, 1961, for the A.Y. 2009-2010 by DDIT, Circle-2(1), International Taxation 2 ITA.Nos.6293/Del./2012 & ITA.No.680/Del./2014 M/s. OIP Sensor Systems India Liaison Office, New Delhi. and assessment order Dated 04.01.2014 under section 144C(13) read with section 143(3) of the I.T. Act, 1961, for the A.Y. 2010-2011 passed by DDIT, Circle-2(1), International Taxation, New Delhi.
We have heard the Learned Representatives of both the parties through video conferencing.
Learned Counsel for the Assessee seeks permission to withdraw both the appeals as the matters are settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Forms have been issued in favour of the assessee.
In view of the above, both the appeals of assessee are dismissed as withdrawn.
In the result, appeals of the Assessee are dismissed.
Order pronounced in the open Court.