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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVASHRI SHRI
PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals by the assessees for the assessment years 2015- 16 and 2011-12 are directed against the order of learned CIT(A)-16, New Delhi dated 30th November, 2018 and learned CIT(A)-14, New Delhi dated 28th June, 2019.
The learned counsel for the assessees, vide email dated 14th 2. December, 2020 has requested for withdrawal of the appeals filed by the assessees and stated that the assessees have opted to settle the dispute relating to the tax arrears for the assessment years under 3 ITA-531/Del/2019 & 4 Others consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessees for withdrawal of the appeals.
In the result, all the appeals of the assessees are dismissed as withdrawn.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 18th December, 2020.