JAI NARAIN GOYAL,GHAZIABAD vs. ITO WARD3(4), HAPUR, GHAZIABAD, GHAZIABAD

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), Muzaffarnagar dated 31.01.2019. . 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-1924/Del/2019