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Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE
PER N. K. BILLAIYA, AM:
2101/Del/2017 are two separate appeals by the assessee preferred against two separate orders of CIT(A)-5, Delhi dated 03.02.2017 pertaining to A.Y.2005-06 and 2006-07 respectively.
At the very outset the counsel for the assessee drew our attention to the letter filed by which the assessee sought permission to withdraw the appeal as the appellant has decided to settle the dispute under the Vivaad Se Vishwas Scheme, 2020.
On such concession both these appeals are dismissed as withdrawn. However, liberty is given to the appellant to approach the Tribunal for the revival of the appeals if for some technical reason the dispute could not be settled under the Vivaad Se Vishwas Scheme, 2020.
On such concession both the appeals are dismissed.
Decision announced in the open court in the presence of both the representatives on 07.01.2021.