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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : These appeals by the assessee for the assessment year 2014-15 are directed against the order of learned CIT(A)-30, New Delhi dated 16.09.2019. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 27.03.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the