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Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: SH. N.K. BILLAIYA & SH. KUL BHARAT
This appeal by the assessee is preferred against the order dated 10.03.2021 framed u/s. 263 of the Act by the PCIT, Ghaziabad.
Vide letter dated 08.10.2022 the assessee sought permission to withdraw the appeal. On such prayer the DR raised no objection and, therefore, this appeal is dismissed as withdrawn.
Decision announced in the open court on 21.11.2022.