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Income Tax Appellate Tribunal, DELHI BENCH ‘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 order of learned Dispute Resolution Panel-2, New Delhi, dated 18.06.2019 and 20.06.2019.
2 ITAs-7600, 7601/Del/2019
The assessee, vide its letter dated 13.01.2021, received through email, has requested for withdrawal of the appeal 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.