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Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: SH. N. K. BILLAIYA & SH. ANUBHAV SHARMA
ORDER PER N.K. BILLAIYA, AM:
This appeal by the assessee is preferred against the order dated 18.03.2021 framed u/s. 263 of the Act by the Pr. CIT, Dehradun.
The representative of the assessee filed following letter on the date of hearing :-
On the basis of the aforementioned letter, the appeal is dismissed as withdrawn.
Decision announced in the open court on 10.08.2022.