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Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DLEHI
Before: SHRI N.K BILLAIYA & SHRI K. NARASIMHA CHARY
PER K. NARASIMHA CHARY, J.M. During the course of virtual hearing, Ld. AR of the assessee states that the assessee is no more interested in pursuing this appeal and requested for withdrawal thereof. An application to this effect is also available on record. Ld. DR has no objection on the request of the assessee. Recording the same, the appeal filed by the assessee has to be dismissed as not pressed.
In the result, the appeal of the assessee is dismissed.