SUNNI TABLEEGHI JAMAAT SHIKSHAN SANSTHAN,NAGAUR vs. CIT EXEMPTION, JAIPUR

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ITA 394/JODH/2019Status: DisposedITAT Jodhpur29 September 2021AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the withdrawal application filed by the assessee's counsel. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed two appeals against orders of the CIT (Exemption). During the hearing, the assessee's counsel requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals.

AI-generated summary — verify with the full judgment below

PER N.K. SAINI, VICE PRESIDENT

1.

Both the appeals by the assessee are directed against the separate orders of the CIT Exemption, Jaipur dated 23.07.2019 & 30.7.2019 respectively. 2. During the course of hearing none appeared on behalf of the assessee but a combined withdrawal application dt. 25.9.2021 has been moved by the Ld. Counsel for the assessee stating therein as under:- “I.T.A. No. : 393/Jodh/2019 394/Jodh/2019 Asstt. Year : 2019-20 Date of hearing : 29-09-2021

“Sub: - Application for withdrawal of appeal.

Hon'ble Sirs,

The above-referred appeal is posted for hearing before the Hon'ble Bench on 29-09-2021. I want to withdraw the appeal. I therefore request your honors' to allow the withdrawal of appeal and oblige. Sorry for inconvenience caused. Thanking You, Yours faithfully, Date; 25.09.2021 Sd/- Place : Jodhpur CA-Ankit Goyal –A/R”

3.

Ld. DR did not object if the appeals of the assessee are dismissed as withdrawn.

4.

In view of the above the appeals of the assessee are dismissed as withdrawn.

5.

In the result, appeals of the Assessee are dismissed.

(Order pronounced in the open Court on 29.09.2021)

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