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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI S.RIFAUR RAHMAN & SHRI VIMAL KUMAR
(Assessment Year: 2017-18) Lalit Mishra, vs. DCIT, Circle 1, C – 5, 1101, IREO Corridors, Faridabad. Sector 67A, Near M3M Urbana Mall, Gurgaon – 122 102 (Haryana). (PAN : ADHPM8744M) (APPELLANT) (RESPONDENT) ASSESSEE BY : None (Application for withdrawal) REVENUE BY : Shri Om Prakash, Sr. DR Date of Hearing : 02.06.2025 Date of Order : 02.06.2025 O R D E R
The assessee has filed appeal against the order of the Learned Addl/JCIT (A)-1, Jaipur Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short] dated 03.02.2025 for the AY 2017-18.
We observed that the assessee vide letter dated 26.05.2025 submitted that he has voluntarily discharged the entire outstanding tax demand of Rs.1,09,260/- relating to the assessment year under consideration and in confirmation, he enclosed a copy of the challan receipt (04724) with the application. Accordingly, the assessee requested that the appeal may be considered as withdrawn.
In view of the submissions made by the assessee vide letter dated 26.05.2025 requesting for withdrawal of the appeal, we are inclined to allow the same and accordingly, dismissed the appeal as withdrawn. 4. In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on this 2nd day of June, 2025 after the conclusion of the hearing.