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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.
Before: SH. LALIET KUMAR & DR. M. L. MEENA
ORDER Per Bench: The ld. Counsel for the assessee has submitted an application on 28th June, 2021, with a request that the “appellant no more wishes to contest the order dated 29.12.2015 passed by the ld. CIT(A) and seek the permission to withdraw the appeals”. The ld. DR would have no objection. We, therefore, consider the application filed by the ld. Counsel of the assessee, and we dismiss the appeals of the assessee’s as withdrawn.
I.T.A Nos. 130&131/Asr/2016 2
In the result, both the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 06/07/2021.