LAVEENA GOYAL,GHAZIABAD vs. ITO WARD-1(4), GHAZIABAD

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A), Ghaziabad dated 26.12.2018. . 2. The learned counsel for the assessee, vide its letter dated nil, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the

2 ITA-1923/Del/2019