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Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘B’ : NEW DELHI
Before: SHRI H.S. SIDHU & SHRI A.N. MISSHRA
ORDER PER H.S. SIDHU, JM : These appeals by the Revenue for the assessment years 2009-10 & 2010-11 are directed against the respective orders of Ld. CIT(A)-3, Gurgaon dated 08.06.2017.
Ld. Counsel for the assessee has requested for withdrawal of these appeals filed by the Revenue and stated that assessee has decided to file 2 ITA-5573 & 5574/Del/2017 applications to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.
Learned DR has agreed to the aforesaid proposition of the Ld. Counsel for the Assessee.
In view of the above, both the appeals filed by the Revenue have become infructuous, hence, the same are dismissed as such.