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Income Tax Appellate Tribunal, DELHI BENCH FRIDAY ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2015-16 and 2016-17 are directed against the orders of CIT(A), New Delhi, dated 29.08.2019 and 27.11.2019. 2 ITA-8697/Del/2019 ITA-702/Del/2020
The assessee, vide its letter dated 19.01.2021, 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.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee.
In the result, the appeals of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing on 22.01.2021. (SUDHANSHU SRIVASTAVA) VICE PRESIDENT sh