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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: These appeals filed by the assessee are preferred against the order of the CIT(A)-13, New Delhi dated 28.08.2019 and 29.08.2019 for A.Y. 2008-09. 2. Vide letter dated 31.10.2021 the assessee sought permission to withdraw the appeals as the dispute has been settled under the Vivad Se Vishwas Act,2020. 3. Noting the contents of the application the appeals are dismissed as withdrawn.
Decision announced in the open court in the presence of Sr. DR on 29.11.2021.