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Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI
Before: SH. N. K. BILLAIYA & SH. C.N. PRASAD
This appeal by the assessee is preferred against the order of the CIT(A)-8, New Delhi dated 17.01.2019 pertaining to A.Y.2015-16. 2. Vide letter dated 20.01.2022 the assessee sought permission to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme, 2020.
Noting the contents of the application the appeal is dismissed as withdrawn.
Decision announced in the open court in the presence of Ld. DR on 20.01.2022.