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Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI
Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA
आदेश /O R D E R PER C.N. PRASAD, J.M.
This appeal by assessee has been directed against the order u/s 263 of the Income Tax Act, 1961 dated 05.10.2017 for AY 2015-16.
At the time of hearing Ld. Counsel for the assessee furnished a letter dated 02.04.2022 stating that assessee wants to withdraw the appeal on the reasons mentioned in the letter. The contents of the letter are as under:
I.T.A.No.457/Del/2021
Date: 02.04.2022 The Assistant Registrar Income Tax Appellate Tribunal Bench E New Delhi. Sub: Request for permission to withdraw appeal vide M/s Orchid Recruiters Private Limited (AY 2015-16) Sir, Most respectfully, it is prayed that the Appellant Company wishes not to pursue appeal no. which have been fixed for hearing on 05th April 2022. As such, your Honour’s may kindly permit to withdraw the appeal vide ITA No. 457/Del/2021 which is pending adjudication before the Hon’ble E Bench, Income Tax Appellate Tribunal, New Delhi. Thanking you, Yours faithfully, Sd/- (SURENDER KUMAR) CA COUNSEL OF THE APPELLANT COMPANY
The Ld. DR has no serious objection in assessee’s withdrawing its appeal.
Considering the submissions of the Ld. Counsel/assessee, we permit the assessee to withdraw its appeal. Accordingly, the appeal is dismissed as withdrawn.
In the result, the appeal is dismissed as withdrawn.