SHRI VACHASPATI EDUCATIONAL TRUST,THANE vs. CIT (EXEMPTIONS), PUNE, PUNE

This appeal filed by the assessee is directed against the order dated 20.11.2024 passed by Ld. CIT, Exemption, Pune rejecting the application for registration u/s 12AB of the IT Act.

When the matter had come up for hearing, none appeared on behalf of the assessee despite due service of notice of hearing. However, the appellant filed a letter seeking permission to withdraw the above captioned appeal. It was mentioned in the Assessing Officer was mentioned as Pune, whereas the correct jurisdiction is Thane. As soon as the mistake was realized the assessee sent an email on 28.02.2025 to the Registry of ITAT, Pune Bench, Pune requesting for withdrawal of above appeal. It is further submitted that the assessee has already filed corrected appeal on 03.03.2025 before ITAT, Mumbai Benches, Mumbai. Under the above facts prayer was made to permit withdrawal of the above said appeal.

Ld. DR had expressed no objection to permit the withdrawal of the appeal.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as ‘withdrawn’.