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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & SHRI S. JAYARAMAN
आदेश / O R D E R
PER SHRI V. DURGA RAO, JUDICIAL MEMBER:
This appeal filed by the assessee is directed against the order of the learned Principal Commissioner of Income Tax, Coimbatore in C.No.120(16)/263/PCIT/CBE/2018-19 dated 25.02.2019 relevant to the Assessment Year 2014-15.
2 -: 2. When the appeal was taken up for hearing, the ld. Counsel for the assessee filed a letter dated 05.07.2021 seeking permission to withdraw the appeal filed by the assessee since the assessee is not interested in prosecuting its appeal.
In view of the above submissions of the ld. Counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced on 05th July, 2021 in Chennai.