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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 2014-15 is directed against the order of learned CIT(A)-IV, New Delhi dated 03.10.2018. . 2. The learned counsel for the assessee, vide letter dated nil, has requested for withdrawal of the appeal filed by him and stated that the
2 ITA-7980/Del/2018