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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.N. CHARY
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A), Faridabad dated 09.05.2018.
None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 02.02.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that 2 ITA-4747/Del/2018