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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU
ORDER PER G.S. PANNU, VP : These appeals by the same assessee for the different assessment years 2011-12 to 2016-17 is directed against the orders of learned CIT(A), New Delhi all dated 25.06.2019.
The learned counsel for the assessee, vide his letter dated 24.11.2020, has intimated the Tribunal that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under 2 ITAs-6516 to 6521/Del/2019 the Vivad Se Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeals.
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 year 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 26th November, 2020.