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Income Tax Appellate Tribunal, DELHI ‘A’ BENCH,
Before: SHRI ANIL CHATURVEDI & MS. ASTHA CHANDRA
This appeal by the assessee for the assessment year 2015-16 is directed against the Order dated 27.02.2019 of Learned CIT(A)-16, New Delhi.
At the time of hearing, the assessee’s Representative has filed a copy of Form-5 dated 18.03.2021 under VSVS 2020 issued by the Pr. CIT, Delhi-10, New Delhi and has requested for withdrawal of the appeal filed by the assessee.
Learned DR has no objection.
In view of the above, we accept the request of the assessee’s Representative for withdrawal of the aforesaid appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced in the Open Court on 26th April, 2022.