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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ NEW DELHI
Before: SHRI G.S. PANNU
PER G.S. PANNU, VICE PRESIDENT These appeals by the assessee are directed against the order of learned CIT(A)-3, Gurgaon dated 31.01.2017 and pertain to assessment years 2009-10 and 2010-11.
The learned counsel for the assessee, vide letter dated 13th November, 2. 2020, received through email, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute ITA 1327/D/2017 & 1328/D/2017 relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act').
Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed.
However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.
In view of the aforesaid, the appeals are consigned to record and, for statistical purposes, are treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 24th November, 2020.