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Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. ASTHA CHANDRA
This appeal filed by the assessee is preferred against the order of the CIT(A), Faridabad dated 26.02.2016 for A.Y. 2012-13. 2. Vide letter dated 16.12.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.
Noting the contents of the application the appeal is dismissed as withdrawn.
Decision announced in the open court in the presence of both representatives on 01.02.2022.