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Income Tax Appellate Tribunal, MUMBAI BENCH “ E ”, MUMBAI
PER VIKAS AWASTHY, JM:
These two appeals by the assessee are directed against the orders of Commissioner of Income Tax(Appeals)-24, Mumbai [ in short ‘the ‘CIT(A)’] for the assessment year 2014-15 and 2016-17, respectively. Both the impugned orders are of even date i.e. 28/02/2020.
(A.Y.2014-15) ITA NO. 1741/MUM/2020(A.Y.2016-17)
Shri H.Jamshedji appearing on behalf of the assessee stated that the assessee wishes to withdraw both these appeals. The ld. Authorized Representative for the assessee furnishes letter dated 11/01/2023 in this regard.
The relevant contents of the aforesaid letter received from office of the Chartered Accountants are reproduced herein below:
Assessment Years 2014-2015 and 2016- 1741/Mum/2020 This is with reference to the hearing of the above mentioned appeal matters, which have been fixed for hearing before the Hon'ble Members constituting ‘E' Bench, Mumbai, on January 12,2023. In this connection we have to inform the Bench that our clients are no longer aggrieved in the matter, and request permission to withdraw the said appeals filed. We request your Honour to please place this letter before the Hon'ble Members constituting 'E' Bench, Mumbai, with a request to allow our clients to withdraw the said two appeals filed, and oblige.
Smt. Esther Ninghauvung Hanghal representing the Department stated that the Revenue has no objection on withdrawal of appeals by the assessee.
In view of the aforesaid request made on behalf of the assessee, assessee’s appeal for assessment year 2014-15 and 2016-17 are dismissed as withdrawn.
Order pronounced in the open court on Thursday the 12th day of January, 2023.