MRB CREDIT & LEASING LTD.,DELHI vs. ITO, WARD- 16(1), NEW DELHI

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), Delhi 30.01.2019. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide email dated 25.02.2021, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted

2 ITA-2979/Del/2019