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Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N. CHARY
2 7410/Del/2017; 3033/Del/2018; 3034/Del/2018; 514/Del/2019; 515/Del/2019 & 7892/Del/2019 ORDER PER KN CHARY, JM : These appeals by the assessee for the assessment years 2010-11 to 2015-16 respectively are directed against the separate orders of learned CIT(A), New Delhi
The learned counsel for the assessee, vide emails dated 13th July 2020, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee 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.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.