SUCHITA SANTOSH VERMA ,KALYAN vs. CIT (A)-1 , THANE

This is an appeal filed by the assessee against the order dated 29.01.2018 passed by the Commissioner of Income Tax (Appeals) – 01 Thane [hereinafter referred to as the “CIT(A)”]. Relevant to the A.Y.2011- 12.

At the outset, the Ld. Authorized Representative of the assessee has stated at the Bar that as per instruction of assessee, he wants to withdraw the appeal. Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit to withdraw the appeal. Appeal of assessee is being dismissed as withdrawn. 3. In the result, the appeal of the assessee is being dismissed as withdrawn. Order pronounced in the open court on 24/05/2021 (AMARJIT SINGH) (PRAMOD KUMAR) उपधध्यक्ष / VICE PRESIDENT