DELPHIQUE INDIA PVT. LTD.,REWARI vs. PR.CIT, ROHTAK

O R D E R PER PRASHANT MAHARISHI, A. M. 1. In this appeal assessee appellant has requested for early hearing of its appeal. However at the time of hearing of its application request assessee submitted a letter dated 04th February, 2019 and the for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. 2. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in the open court on 18/02/2019.