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Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI
Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA
PER KUL BHARAT, JM : This appeal filed by the assessee for the assessment year NIL is directed against the order of Ld. CIT(E), Delhi dated 05.11.2020. 2. At the outset, Ld. Counsel for the assessee submitted that the assessee does not wish to further litigate the matter and withdraw the appeal. A letter dated 11.07.2022 by the Director, Finance-ME & SA of the assessee company is placed on record.
Learned CIT DR has no objection in this regard.
I have heard the rival contentions and perused the material available on record. In view of the letter dated 11.07.2022 and the request made by the Ld. Counsel for the assessee at bar, the appeal of the assessee is permitted to be withdrawn. Thus, the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 26th July, 2022. (PRADIP KUMAR KEDIA) JUDICIAL MEMBER * Amit Kumar *