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Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N.CHARY
PER G.S. PANNU, VP : These appeals by the Revenue and Cross-objection by the assessee for the assessment years 2012-13, 2013-14 & 2014-15 is directed against the orders of learned CIT(A), New Delhi dated 19.01.2017, 24.09.2018 and 24.09.2018 respectively.
None appeared on behalf of the assessee at the time of Virtual hearing before us. The learned counsel for the assessee, vide its letter dated 22.12.2020, 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 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 view of the above, all appeals filed by the Revenue are dismissed as well as cross-objection filed by the assessee is also dismissed.
Above decision was announced on conclusion of Virtual Hearing on 30th December, 2020.