ADITI GUPTA ,NEW DELHI vs. ITO WARD - 50(1), NEW DELHI

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)-17, New Delhi dated 29.04.2019. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 05.04.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the

2 ITA-5807/Del/2019