KARAIKUDAI PADMANABHAN,CHENNAI vs. ITO NON CORPORATE WARD 4(6), CHENNAI

This appeal filed by the assessee is directed against the order dated 30.11.2018 passed by the ld. Commissioner of Income Tax (Appeals) 9(I/c), Chennai, for the assessment year 2015-16.

At the outset, we note that the assessee challenged the order of the ld. CIT(A) against the assessment passed under section 143(3) of the Income Tax Act, 1961 [“Act” in short] in and that was dismissed as withdrawn on the request of the assessee stating that 2 I.T.A. No.2872/Chny/24 the said appeal is not in order seeking to file a fresh appeal. Accordingly, this Tribunal, vide its order dated 15.06.2022 dismissed the appeal as withdrawn. Again, the assessee filed present appeal with a delay of 2111 days.

The ld. AR Shri K. Meenakshi Sundaram, ITP submits that the Assessing Officer, by following the directions of the ld. CIT(A) passed order under section 154 of the Act on 23.06.2021. The assessee challenged the same before the ld. CIT(A)/NFAC and is pending adjudication. He submits that the assessee intends to withdraw this appeal and pursue the appeal filed against the order dated 23.06.2021 passed under 154 r.w.s. 143(3) of the Act. Therefore, considering the submissions of the ld. AR and facts and circumstances of the case herein above, we dismiss this appeal as infructuous.