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Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’, NEW DELHI
Before: SH. R. K PANDA & SH. C.N. PRASAD
PER R.K PANDA, AM:
This appeal filed by the assessee is preferred against the order of the CIT(A)-44, New Delhi dated 19.11.2018 for A.Y. 2004-05.
Vide letter dated 30.10.2021 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Noting the contents of the application the appeal is dismissed as withdrawn.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 29.11.2021.