UMBRELLA HOSPITALITY PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 6(2), MUMBAI, MUMBAI

When the matter was called out, at the outset, learned counsel appearing for the assessee, on instructions, submitted that the assessee may be permitted to withdraw the present appeal. A letter dated 03.06.2025, in this context was also furnished before the Bench. The contents of the said letter are as under: Sub.: Withdrawal of ITAT appeal no. ITA 1447/Mum/2025 for A.Y. 2015-16 The aforesaid assessee appeal for the aforesaid assessment year is fixed for hearing before the Hon’ble “F” bench on 04.06.2025. With reference to the above and we would like to informed you that ITAT appeal for AY 2015-16 wrongly filed twice, so we request you to kindly withdrawal ITAT Appeal bearing no. ITA 1447/Mum/2025 for A.Y. 2015-16. It is submitted that your assessee intended to file this present appeal before Hon’ble ITAT Mumbai for A.Y. 2016-17, however, due to inadvertent error, your assessee uploaded all the (AY 2015-16) Umbrella Hospitality Private Limited vs. Asst. CIT details/documents relating to A.Y. 2015-16. Due to such error, your assessee intends to withdraw this present appeal and a appeal for A.Y. 2016-17 was filed separately at a letter date. It is submitted that a letter to this effect was also filed at ITAT on 07.03.2025 and copy of the same is enclosed for your honour’s record. Hope your honour will do the needful in the matter and oblige. Thanking you, Yours faithfully For Umbrella Hospitality Private Limited Sd/- Authorized Signatory CC: Departmental Representative 3. The learned Departmental Representative ('ld. DR' for short) did not express any objection to assessee’s request for withdrawal of the appeal.

In view of the aforesaid, we are inclined to permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

In the result, the appeal is dismissed.