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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2010-11 and 2011-12 are directed against the order of learned CIT(A)-21, New Delhi dated 29th September, 2017.
Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned counsel for the assessee, vide email dated 9th
2 ITA-6889 & 6890/Del/2017 February, 2021, 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 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 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 on 17th February, 2021.