TLG INDIA PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 8(3)(1), MUMBAI, MUMBAI

ORDER Per: Smt. Beena Pillai, J.M.: The present appeal arises out of order dated 23/10/2024, passed by ACIT-Mumbai for assessment year 2021-22. 2. At the outset Ld.AR has filed the following letter seeking withdrawal of the present appeal. It is stated that, the present appeal is duplicate appeal and assessee has originally filed appeal manually bearing prior to filing of the present appeal. It is submitted that, without realising appeal have already filed assessee once again filed the appeal on the e-portal.

We refer to the appeal, filed with your Honors on 24 December, 2024 against the order of the Assistant Commissioner of Income Tax, circle 8(3)(1), Mumbai dated 23 October, 2024 passed in respect of assessment order under section 143(3), r.w.s. 144C(13) of the Income-tax Act, 1961, (‘the Act’) for AY 2021-22. In this regard, we, humbly wish to submit as under: The appellant has been notified by your office about a duplicate appeal filed vide appeal number ITA 6803/Mum/2024. In view of the above, the Appellant whites to withdraw the captioned appeal (ITA 6803/Mum/2024.) field before yours Honors. The Appellant humbly requests your Honors to accept the request of the Appellant for withdrawal of the appeal. We trust your Honors would accede to the Appellants request for the captioned appeal and oblige. Any inconvenience caused on account of the above is regretted based on the above submission of the assessee the present appeal is allowed to be withdrawn. Accordingly, grounds raised by the assess is dismissed as withdrawn. In the result appeal filed by the assessee is dismissed as withdraw.