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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI V. DURGA RAO & SHRI G. MANJUNATHA
PER G.MANJUNATHA, AM:
These two appeals filed by two different assessees are directed against separate, but identical orders passed by the learned Principal Commissioner of Income Tax, Central-1, Chennai, under section 263 of the Income Tax Act, 1961, both dated 29.03.2017 and pertain to assessment year 2012-13.
We have heard learned counsel for the assessee and learned DR and also perused the materials available on record.
At the time of hearing, learned counsel for the assessee has filed a letter dated 12th April, 2022 stating that order giving effect was passed and settled under ‘Vivad se Vishwas Scheme, 2020’ and submitted that the assessee has availed the VSVS scheme to settle its pending disputes. Therefore, the ld. counsel for the assessee submitted that both these appeals filed by the assessee may be dismissed as withdrawn. The ld. DR, on the other hand, has no objection for dismissing these appeals as the order giving effect was passed and settled under Vivad Se Viswas Act, 2020.
Therefore, considering fact that the assessee has filed applications for withdrawal of appeals as infructuous, as the order giving effect was passed and settled under Vivad Se Viswas Act, 2020, we dismiss both these appeals filed by the assessee as withdrawn.