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Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
2 ITA.Nos.6163 & 6164/Del./2013 M/s. Swarovski India Private Limited, New Delhi.
Learned Counsel for the Assessee submitted that all the issues on which assessee has sought rectification under these appeals had already been decided in favour of the assessee in merit appeals. He has, therefore, prayed that both the appeals of the assessee may be dismissed as withdrawn.
In view of the above submission of the Learned Counsel for the Assessee both the appeals of the Assessee are dismissed as withdrawn.
In the result, both the appeals of the Assessee are dismissed as withdrawn. Order pronounced in the open Court. Sd/- Sd/- (B.R.R. KUMAR) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi, Dated 09th February, 2021 VBP/- Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT ‘G’ Bench, Delhi 6. Guard File. // BY Order //