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Income Tax Appellate Tribunal, DELHI BENCH ‘H’ : NEW DELHI
PER BENCH : These appeals by the assessees are directed against the respective orders of the ld. CIT (Appeals).
At the outset, ld. Counsel of the assessee submitted that vide application dated 01.03.2023, assessee wishes to withdraw the aforesaid appeals. Ld. DR of the Revenue did not have any objection in this regard. Accordingly, the appeals are dismissed as withdrawn. Order pronounced in the open court on this 1st day of March, 2023 after the conclusion of the hearing.