SHRIJEE LIFESTYLE PRIVATE LIMITED ,MUMBAI vs. DCIT-CIRCLE 4(2)(1), MUMBAI

These are the four appeals filed by the assessee for A.Y. 2017-18 to 2020-21 contesting confirmation of disallowance of late payment of employees contribution to provident Fund, ESIC beyond the due dates prescribed under the respective Act by the National Faceless Appeal Centre order dated 3rd May, 2023, 27th April, 0223 and 15th May, 2023 and 27th April, 2023, respectively, for A.Y. 2017-18 to 2020-21.

When these matters were called for hearing, a letter dated 12th September, 2023 was placed before us from the Managing Director of the assessee, wherein it has been

The learned Departmental Representative did not have any objection. In view of the letter dated 12th September, 2023, by the 04. managing director of the assessee company, making a request for withdrawal of these appeals, we dismiss these four appeals as withdrawn.