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Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI
Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI
The aforesaid appeal has been filed by the assessee against the impugned order dated 14.08.2018 passed by Ld. Commissioner of Income Tax (Exemptions), New Delhi for the Assessment Year 2018-19.
During the course of hearing, at the outset, the ld. counsel for the assessee states that he wants to withdraw the present appeals.
In his submission, learned Department Representative did not object if the appeals of the assessee are dismissed as withdrawn.
In view of the submissions of both the parties, we dismiss the appeals of the assessee as withdrawn.
In the result, both the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 30th July, 2019.