SCOT INNOVATION WIRES & CABLES (P) LTD.,NEW DELHI vs. ACIT, NEW DELHI

ORDER Per Amit Shukla, J.M.: During the course of hearing, an application on behalf of the assessee is placed on record by the ld. AR, stating that the assessee wishes to withdraw this appeal, on which there is no objection to the ld. DR. Accordingly, the appeal of the assessee has to be dismissed as withdrawn. 2. In the result, the appeal is dismissed as indicated above. Order pronounced in the open court on 14/10/2019. Sd/- Sd/- (B.R.R. Kumar) (Amit Shukla) Accountant Member Judicial member Dated: 14TH Oct., 2019