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Income Tax Appellate Tribunal, DELHI BENCH, ‘SMC’: NEW DELHI
Before: SHRI R.K. PANDA
ORDER This appeal filed by the assessee is directed against the order dated 10.05.2019 of the learned CIT(A)-30, New Delhi, relating to Assessment Year 2015-16.
At the time of hearing, the learned counsel for the assessee vide its letter dated 25.08.2021, has requested for withdrawal of the appeal stating that the assessee has filed the appeal twice and one has been heard being which was restored to the file of the Ld. CIT(A). Therefore, he has requested for withdrawal of the
Learned Sr. DR has no objection.
In view of the above, I accept the request of the assessee for withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced in the open court on conclusion of Virtual Hearing on 26.08.2021.