DOBARA,HYDERABAD vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), HYDERABAD

These appeals are filed by the assessee against the orders of the Ld. CIT(E), Hyderabad in F. No. CIT(E)/Hyd/30(04)12A&80G/2019-20, dated 31/10/2019 passed U/s. 12AA(1)(b)(ii) of the Act.

Before us, at the outset, Ld. Counsel for the assessee brought our attention to the letter filed by the assessee dated 16/08/2021 and requested that the present appeals of the assessee may be treated as withdrawn as these appeals are no more relevant with regard to the assessee’s Organisation. The relevant portion of the above mentioned assessee’s letters is extracted herein below for reference:- “We had filed the above referred appeals before the Hon’ble Income Tax Appellate Tribunal, Hyderabad on 02/01/2020. We write to inform the Hon’ble Tribunal that we are hereby withdrawing the aforesaid appeals since they are no more relevant with regard to our Organisation. This is for favour of kind information of the Hon’ble Tribunal. The appeals may kindly be treated as withdrawn.”

On perusal of the letter dated 16/08/2021 filed by the assessee seeking permission to withdraw their respective appeals, We hereby permit the assessee to withdraw their appeals.

In the result, both the appeals filed by the assessee are dismissed as withdrawn. Pronounced in the open Court on the 01st September, 2021.