PUNEET CHOPRA,DELHI vs. ITO WARD 71(4), DELHI
Income Tax Appellate Tribunal, DELHI ‘F’ Bench : NEW DELHI
Before: SHRI SHAMIM YAHYA & SHRI VIMAL KUMARPUNEET CHOPRA,
PER SHAMIM YAHYA, AM :
This appeal by the Assessee is directed against the Order dated
14.12.2021 of Ld. CIT(A)/NFAC, New Delhi relating to assessment year
2013-14. 2. At the time of hearing, Ld. AR for the assessee made a request for withdrawal of the assessee’s appeal by reiterating the contentions raised in the application dated 18.12.2024 made by the Assessee.
Learned CIT-DR has no objection on the request of the Assessee’s counsel for withdrawal of the appeal. 4. In view of above factual matrix, we accept the request of the assessee’s AR, for withdrawal of the aforesaid appeal. 5. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the Open Court on 04.02.2025. (VIMAL KUMAR)
ACCOUNTANT MEMBER
SRBhatnagar