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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’, NEW DELHI
Before: SHRI SAKTIJIT DEY & SHRI PRADIP KUMAR KEDIA
ORDER PER BENCH: Captioned appeals have been filed by assessee against two separate orders of learned Commissioner of Income-Tax (Appeals), New Delhi pertaining to assessment years 2012-13 and 2015-16.
When the appeals were called for hearing, none appeared on behalf of the assessee, however, assessee has filed a letter dated 23.03.2022, duly signed by the authorized signatory, seeking withdrawal of the appeals.
Learned Departmental Representative did not express any objection to the aforesaid request of the assessee.
In view of the aforesaid, we permit the assessee to withdraw the present appeals. Accordingly, appeals are dismissed as withdrawn.
In the result, both the appeals are dismissed.