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Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
आदेश /O R D E R PER BHAVNESH SAINI, J.M.
This appeal by assessee has been directed against the order of Ld. CIT(A)-Moradabad dated 23.11.2016 for AY 2006-07.
Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued.
In view of the above, appeal of assessee is dismissed as withdrawn.