PREETI GUPTA,DELHI vs. ITO, WARD-48(2), NEW DELHI

ORDER PER R.K. PANDA, AM :

This appeal by the assessee for the assessment year 2015-16 is directed against the Order of Learned CIT(A)-16, New Delhi. 2. At the time of virtual hearing, the assessee’s Counsel has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under