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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & MS. MADHUMITA ROY
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A)-24, New Delhi dated 27.10.2015. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 27.05.2021, received through email has requested for withdrawal of the appeal filed by him and stated that the
2 ITA-2947/Del/2017