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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-2, New Delhi dated 28.02.2019. . 2. The learned counsel for the assessee, vide letter dated 16.06.2021, has requested for withdrawal of the appeal filed by him and stated that the
2 ITA-4275/Del/2019