Income Tax Appellate Tribunal - Delhi
Amar Kamboj, Ghaziabad vs Ito, Ward- 1(5), Ghaziabad on 19 February, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'Friday-A' NEW DLEHI
BEFORE SHRI G.S. PANNU, VICE-PRESIDENT
AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 6709/Del/2018
Assessment Year: 2010-11
Amar Kamboj, S/o Sh. Kanvarveer Singh vs. Income-tax Officer,
Kamboj, House No. 718(Ground Floor) Ward 1(5), Ghaziabad.
Niti Khand-I, Indira Puram, Ghaziabad.
PAN : ARUPK8381R
(Appellant) (Respondent)
Appellant by : None
Respondent by: Sh. Amit Jain, Sr. DR
Date of hearing: 14.02.2020
Date of order : 19.02.2020
ORDER
PER K. NARASIMHA CHARY, J.M.
None is present on behalf of the assessee. However, an application filed by assessee dated 23.01.2020 is placed on record, stating that the assessee does not wish to press this appeal and seeks permission to withdraw the same. The ld. DR reports no objection on this request of the assessee. Therefore, the appeal is liable to be dismissed as withdrawn.
2. In the result, the appeal is dismissed.
Order pronounced in the open court on 19th February, 2020.
Sd/- Sd/-
(G.S. PANNU) (K. NARASIMHA CHARY)
VICE-PRESIDENT JUDICIAL MEMBER
Dated: 19/02/2020