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Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: SH. ANIL CHATURVEDI & SH. KUL BHARAT
This appeal filed by the assessee is directed against the order dated 18.03.2021 of the Pr. Commissioner of Income Tax – Ghaziabad relating to Assessment Year 2015-16.
On the date of hearing, Ld. A.R., Shri Narender Arora, C.A. filed a letter submitting that assessee wants to withdraw the appeal as the assessee is not interested in pursuing the appeal. Revenue has no objection in assessee withdrawing the appeal.
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 A.R, the appeal of the assessee is dismissed as withdrawn.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 26.04.2022,