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Income Tax Appellate Tribunal, MUMBAI ‘B’ BENCH, MUMBAI
Appearances: Sumit Mantri for the appellant Chetan M. Kacha for the respondent Date of concluding the hearing : August 24, 2022 Date of pronouncement the order : August 24, 2022
O R D E R Per Pramod Kumar, VP:
By way of this appeal, the assessee-appellant has challenged the correctness of the order dated 06th April 2022, passed by the learned CIT(A) in the matter of assessment u/s. 10 (23C) (iv) of the Income Tax Act, 1961 for the assessment years 2022-23 to 2026-27.
At the outset in this case learned counsel of the assessee submitted that he is withdrawing the appeal. Learned Departmental Representative did not have any objection to this proposition.
In view of the above position, we hereby grant the permission to withdraw the appeal. The appeal is, therefore, dismissed as withdrawn. Assessment Years: 2022-23 to 2026-27 Page 2 of 2 4. In the result, this appeal is dismissed as withdrawn. Pronounced in the open court today on the 24th day of August 2022.