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Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMA
This appeal filed by the assessee is directed against the order dated 14.06.2019 of the Commissioner of Income Tax (Appeals)-38, New Delhi relating to Assessment Year 2010-11.
Before us, at the outset, Learned AR vide application dated 16.06.2022 submitted that the assessee would like to withdraw the appeal as the assessee does not want to pursue the appeal.
Learned DR has no objection in view of the submission of the Learned AR.
We have heard the rival submissions and perused the material on record. In view of the aforesaid request of Ld. A.R, the appeal of the assessee is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed.
Order pronounced in the open court on 28.06.2022