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Income Tax Appellate Tribunal, DELHI “B” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2010-11 to 2015-16 are directed against the order of CIT(A)-24, New Delhi dated 22.07.2019.
The Assessee’s A.R. vide her email dated 25.01.2021 has submitted that these appeals are relating to penalty u/s. 271(1)© of the I.T. Act, 1961 and the assessee has paid the amount of penalty under appeals. Therefore, he requested for withdrawal of these appeals filed by the assessee.
Ld. Departmental Representative has no objection on the request of the Assessee’s A.R.
In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals.