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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
ORDER PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2011-12 to 2013-14 are directed against the orders of learned CIT(A)-43, New Delhi, dated 17.09.2019 and 30.09.2019 respectively.
None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 14.01.2021, received
2 ITA-9383 to 9385/Del/2019 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 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In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 20th January, 2021.