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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 KULDIP SINGH SHRI ULDIP SINGHSHRI SHRI
PER KULDIP SINGH, JM PER KULDIP SINGH, JM : PER KULDIP SINGH, JM PER KULDIP SINGH, JM These appeals by the assessee for the assessment years 2015- 16 and 2014-15 are directed against the order of learned CIT(A)-1, Gurgaon dated 31st October, 2018 and learned CIT(A)-2, Gurgaon dated 22nd October, 2018 respectively.
The assessee, vide letter dated 14th September, 2020 received 2. through email has requested for withdrawal of the appeals filed by it and stated that it 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.
2 ITA-65 & 202/Del/2019
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 30th September, 2020.